RITESH RANJAN Vs. SMITA VERMA RANJAN AND ORS.

JUDGEMENT

(1.) I have heard learned counsel for parties and perused the pleadings of criminal petition. Parties have filed a joint supplementary affidavit vide this Court's order dated 12.06.2015, containing the terms of settlement of disputes. The affidavit dated 25.06.2015 on reproduction would read as:

(2.) Learned counsel for the petitioner also referred to a judgment of Hon'ble the Apex Court (three Judge Bench) in the case of Jitendra Raghuvanshi & Ors. Vs. Babita Raghuvanshi & Anr. reported in : (2013) 4 SCC 58. The relevant paragraphs 13 and 14 of the judgment are reproduced as under:

(3.) Learned counsel also referred to anther judgment of Hon'ble the Apex Court passed in Harpreet Singh Popli & Ors. Vs. Manmeet Kaur Popli & Anr. (Transfer Petition (Crl) No. 27 of 2009) and in Manmeet Kaur Vs. Harpreet Singh (Transfer Petition (C) No. 342 of 2009) to argue that, in the case of criminal complaint also under the Domestic Violence Act, the Court can exercise the inherent powers. Para 7 of the judgment reads as under: