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Judgment
DINESH KUMAR SHARMA, J. (Oral)
CRL.M.A. 24637/2022 (exemption)
Exemption is allowed subject to all just exceptions.
Application stands disposed of.
CRL.M.C. 6298/2022
Statement of Respondent no.2/Ms.Diksha Bhardwaj recorded separately wherein she has stated that she has entered into a settlement with the petitioners. She married to Nitin Kumar on 01.01.2014. However, the marriage could not succeed and mutual divorce petition was filed and a decree of divorce was granted vide order dated 10.05.2022 by the Principal Judge, Family Court. She has further stated that during divorce proceedings, she along with the petitioners have reached into a settlement dated 08.12.2021 before the learned Judge, Family Court, North-West, Rohini, Delhi. As per the settlement, her husband/petitioner no.1 has to pay Rs.6,50,000/- in full and final settlement of the entire dispute. She stated that she had already been paid Rs.4,25,000/-. Remaining Rs.2,25,000/- has been received today i.e. 28.11.2022 vide demand draft No.231577 dated 14.11.2022 drawn on State Bank of India, Shakarpur, Delhi. She has stated that she has no objection if FIR No. 815/2015 registered at P.S. Shalimar Bagh, Delhi under section 498A/406/34 IPC and all other proceedings emanated therefrom are quashed. She has stated that she is making the statement voluntarily against all claims (past, present and future) without any fear, undue influence or coercion.
In view of the statement of respondent no.2/Ms. Diksha Bhardwaj recorded separately, the case FIR No.815/2015, PS Shalimar Bagh, under Sections 498A/406 IPC and all the proceedings emanating therefrom are quashed.
The petition stands disposed of.