DEEPAK AND ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 12535/2018 (Exemption)

(2.) Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent and decree of divorce dated 17.01.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into a Memorandum of Understanding dated 005.2017. As per the settlement, a total sum of Rs. 1, 75, 000/- has been agreed to be paid to respondent no. A sum of Rs. 1, 25, 000/- has already been paid and the balance sum of Rs. 50, 000/- by way of Bankers' Cheque No. 375742 dated 08.06.2018 issued by State Bank of India, has been paid to respondent no. 2 today in Court.

(3.) Respondent no. 2 who is present in court in person, represented by her counsel and is identified by the Investigating Officer. Respondent no. 2 submits that she has settled the dispute with the petitioners and is agreeable to the settlement and does not wish to press the criminal charges against the petitioners any further.