SATNAM SINGH Vs. STATE

JUDGEMENT

(1.) Learned Counsel for the petitioner submits that vide FIR No. 362/2005 a case under Ss. 406/498A Indian Penal Code, 1860 was registered at P.S. Dabri against the petitioner on complaint of respondent No. 2.

(2.) Thereafter the matter was referred to Mediation Centre, Tis Hazari Courts. Vide compromise dated 25.07.2007, the petitioner has agreed to pay as under: -

(3.) I made it clear that the respondent No. 2/mother of the child is free to get the admission of the child in any other school in the welfare, interest and better education of the child but while doing so she shall keep in view the school fee and tuition fee payable to school may on the higher side, which would make it difficult for petitioner to pay it.