VINNY RAJPAL Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 28878/2018 (Exemption) in Crl. M.C. 3772/2018 & Crl. M.A. 28883/2018 (Exemption) in Crl. M.C. 3774/2018 Allowed, subject to all just exceptions. Crl. M.C. 3772/2018 & Crl. M.C. 3774/2018

(2.) The subject FIRs emanate out of matrimonial discord. The accused/petitioner, in Crl. M.C. 3772/2018 is the wife and complainant is the husband and the accused/petitioner, in Crl. M.C. 3774/2018, is the husband and complainant is the wife. Subject FIRs are cross FIRs.

(3.) Learned counsels for the parties submit that the parties have settled their disputes and the parties have already obtained divorce by mutual consent. It is further submitted on behalf of the parties that a Memorandum of Settlement dated 22.06.2018 has been executed between the parties. As per the settlement, husband-Rajiv Rajpal had to pay a total sum of Rs. 20 lakhs to the wife-Vinny Rajpal. The entire sum of Rs. 20 lakhs is stated to have been paid which is acknowledged by Ms. Vinny Rajpal.