SURJEET SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl.M.A No. 6102 of 2017

(2.) The petitioner No. 1 was married to respondent No. 2 on 11.12005 in accordance with Hindu religious rites. After about 10 years of the marriage, dispute arose between the husband and wife, leading to filing of a complaint at Ajmer in Rajasthan. The complaint, interestingly, was withdrawn on the very next day of filing the same. The parties perhaps had come to the conclusion that it was difficult for petitioner No. 1 and respondent No. 2 to continue any further with matrimonial obligations and therefore not only the complaint was withdrawn but a compromise was also got recorded in Mahila police station at Ajmer, Rajasthan.

(3.) The compromise/settlement referred to above indicated that the petitioners had agreed to pay Rs. 10 lakhs in all towards full and final settlement of all claims of respondent No. 2. In token of the parties having settled the dispute and to show bona fides, a cheque dated 01.05.2015 of the amount of Rs. 10 lakhs was also paid to the respondent No. 2 on 20.04.2015.