SATISH MOUR Vs. STATE AND ANR

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Shweta Jain, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation as charge sheet has been filed, however charges are yet to be framed by learned Trial Court. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes before learned Family Judge, Rohini Courts, Delhi vide joint settlement dated 31.03.2015, for a total sum of Rs. 8,00,000/-. As per the said settlement, Rs. 1,00,000/- was paid to respondent No.2 on that date itself; Rs. 3,00,000/- and Rs. 2,00,000/- were paid at the time of recording first and second motion petitions for divorce by mutual consent and the balance amount of Rs. 2,00,000/- is being paid by petitioners to respondent No.2 vide draft No.924423 dated 04.11.2015 drawn on Union Bank of India in her favour, which facts have been disputed by the respondent No.2.

(3.) Learned counsel for the petitioners further submits that consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 30.10.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does wish to pursue her case further against the petitioners.