SURAJ G. CHOUGULE @ AMIT Vs. STATE

JUDGEMENT

(1.) The parties have filed a joint memo dated 22.11.2019 duly singed by all the petitioners i.e., petitioners No.1 to 3, respondent No.2-complainant and their respective counsels. Petitioner No.1 is the husband and respondent No.2 is the wife. According to the joint memo, the parties have arrived at an amicable settlement. The terms and conditions of the settlement are as follows:

(2.) Accordingly, the respondent No.2 has today received before this Court a sum of Rs.5,00,000/- (Rupees Five Lakhs only) in the form of two demand drafts as stated in the sub-para (ii) of paragraph No.7 of the terms and conditions of the settlement.

(3.) The petitioner No.1 and the 2nd respondent shall withdraw the cases as agreed in the terms of compromise within 30 days from today.