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Judgment
Dinesh Kumar Sharma, J
CRL.M.A. 24722/2022 (exemption)
Exemption is allowed subject to all just exceptions.
Application stands disposed of.
CRL.M.C. 6322/2022
Statement of Respondent No.2/Ms.Laxmi Gupta has been recorded separately wherein she has stated that she was married to Sanjay on 04.07.2014. However, the marriage could not succeed and mutual divorce petition was filed and decree of divorce was granted vide order dated 05.01.2022 by the Principal Judge, Family Court, Dwarka. She has further stated that during the divorce proceedings, she along with the petitioners have reached into a settlement dated 06.12.2021 before the learned Judge, Family Court, Dwarka, Delhi. As per the settlement, her husband/petitioner No.1 has to pay Rs.2,00,000/- in full and final settlement of the entire dispute and she has already been paid Rs.1,50,000/-. Remaining sum of Rs.50,000/- has been received in cash today, i.e., 28.11.2022 in Court. She has stated that she has no objection if FIR No. 99/2017 registered at P.S. CAW Cell Nanakpura under section 498A/406/34 IPC and all other proceedings emanating 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.Laxmi Gupta recorded separately, the case FIR No. 99/2017 registered at P.S. CAW Cell Nanakpura under section 498A/406/34 IPC and all the proceedings emanating therefrom are quashed.
The present petition stands disposed of.