VIRENDER KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) PETITIONER No. 1 and respondent No. 2 are present with their counsel. Learned counsel for the parties state that the matter between the parties has been resolved amicably and the marriage between the petitioner No. 1 and respondent No. 2 has been dissolved by a decree of divorce by mutual consent under Section 13 B (2) of Hindu Marriage Act, 1955 dated 18th July, 2008.

(2.) UNDER the settlement, respondent No. 2 is entitled for a total sum of rs. 2. 50 lakh out of which Rs. 1. 25 lakh was paid earlier and rs. 1. 25 lakh has been paid to her today in the court by a demand draft bearing no. 160232 dated 04. 04. 2008 for a sum of Rs. 1. 25 lakh drawn on Punjab National bank, CDFC, Delhi Finance.

(3.) LEARNED counsel for the parties state that in view of the settlement no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 404/1999 under Sections 406/498a of Indian Penal Code registered at police Station Adarsh Nager, against petitioners. Let the statement of respondent No. 2 be recorded, who is identified by her counsel.