VINOD KUMAR & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 17610/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt. Jyoti due to some matrimonial disputes. Thereafter, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide ex-parte decree of divorce dated 03.10.2008 passed by the Court at Faridabad (Haryana) and the petitioner no. 1 and respondent no. 2 got remarried thereafter and started living with their respective spouses. Meanwhile, petitioner no.1 and respondent no. 2 settled their disputes vide settlement deed dated 05.08.2015, whereby petitioner no.1 agreed to pay an amount of Rs.40,000/- to respondent no. 2 as full and full settlement, to which she agreed. Therefore, she does not want to pursue the case further against them.

(3.) Respondent No.2 is personally present in the Court. For her identification she has produced her Aadhar Card being no. 606922388930. Original seen and returned. Respondent no.2 does not dispute whatever stated by the Counsel for the petitioners and submits that marriage between her and petitioner no. 1 has been dissolved by an exparte decree of divorce dated 03.10.2008 and thereafter she got remarried. She has received the entire agreed amount as per the settlement dated 05.08.2015 and has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.