AKRAM Vs. STATE

JUDGEMENT

(1.) ALL the petitioners 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 virtue of Talaq pursuant to the execution of deed of settlement/deed of Talaq-E-Mubrrat on 23rd July, 2008.

(2.) UNDER the settlement, respondent No. 2 is entitled for a total sum of rs. 3. 00 lakh out of which Rs. 1. 50 lakh was paid earlier and rs. 1. 50 lakh has been paid to her today in the court by a demand draft bearing no. 696699 dated 30. 07. 2008 for a sum of Rs. 1. 50 lakh drawn on State Bank of india, Inderlok, New Delhi-110035.

(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. 451/2006 under Sections 406/498a/34 of Indian Penal Code registered at police Station Sarita Vihar, New Delhi, against petitioners. Let the statement of respondent No. 2 be recorded, who is identified by her counsel.