SANJAY Vs. STATE

JUDGEMENT

(1.) 1 Learned counsel for petitioners submits that vide FIR No. 132 dated 24.4.2001, a case under Sections 498A/406/34 IPC was registered at P.S. Sadar Bazar against the petitioners on the complaint of respondent No. 2.

(2.) LEARNED counsel further submits that, it was agreed that petitioner shall pay Rs.1,50,000/ - to respondent No. 2 and custody of minor child namely Praduman always remain in the care and custody of her mother Smt. Shashi / R -2.

(3.) LEARNED counsels for the parties submit that the parties have resolved their issues amicably and they do not want to pursue the case further.