HASAN Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 18893/2015 (Exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No. 2, namely, Smt. Shagufta. Thereafter, the petitioner and respondent No. 2 settled the disputes before the Family Courts, Karkardooma Courts, Delhi vide settlement agreement dated 08.09.2015. Consequent to such settlement, marriage between the petitioner and respondent No. 2 has been dissolved by Muslim customary rites by pronouncing Talaq on 08.09.2015. As per the settlement, petitioner has to pay an amount of Rs. 4.00 Lac to respondent No. 2, out of which an amount of Rs.2.00 Lac already paid and remaining amount of Rs.2.00 Lac has been paid vide draft in favour of respondent No. 2, which has been accepted by her without any protest. Thus, respondent No. 2 does not wish to pursue the case against petitioner.

(3.) Respondent No. 2 is personally present in the Court through learned counsel, above named who has been duly identified by the Investigating Officer of the case. Learned counsel for respondent No. 2, under instructions does not dispute as to what is submitted by learned counsel for petitioner. He further submits that marriage between respondent No. 2 and petitioner has already been dissolved by pronouncing Talaq on 08.09.2015. Thus, she has no objection, if the present petition is allowed.