VIJAY KUMAR BHATI Vs. STATE

JUDGEMENT

(1.) Pursuance to order dated 01.02.2012, respondent No. 2 Smt. Neha Bansal, D/o, Sh. Raj Gopal Bansal has made her appearance in Court. In support of her identity she has produced her Voter I-Card bearing No. TPE0015008 issued by Election Commission of India.

(2.) Ld. Counsel for the petitioner submits that vide FIR No. 113 dated 18.03.2010, case under Sections 498A/406/34 Indian Penal Code, 1860 was registered against the petitioner on the complaint of respondent No. 2 at PS-Jyoti Nagar.

(3.) It is further submitted that thereafter vide settlement dated 01.07.2010 all the issues qua the aforesaid FIR has been resolved between petitioner and respondent No. 2. Consequent to the said settlement marriage between petitioner and respondent No. 2 has been dissolved by mutual consent vide decree of divorce dated 25.07.2011.