ASIF MAWAZ KHAN Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.1384/2021, registered for offences punishable under Ss. 498A , 506 and 504 read with Sec. 34 of IPC.

(2.) The parties to the lis have entered into a settlement amongst themselves and have executed a Khulanama deed, which inter alia recognizes the closure of the present proceedings. The terms and conditions in Khulamana deed insofar as it germane to the present lis, reads as follows:

(3.) The complainant - respondent No.2 remains unrepresented despite being served of notice from the hands of this Court.