MANISH Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) LEARNED APP accepts notice on behalf of the State/respondent No.1. LEARNED counsel for respondent No.2 accepts notice.

(3.) IT is further submitted that vide settlement dated 20.04.2011, respondent No.2 and the petitioner have amicably settled all the issues qua the aforesaid FIR. As per the said settlement, the petitioner No.1 agreed to pay to respondent No.2 an amount of Rs.2.75lacs as lump sum amount for all the claims. Rs.1.25 lac has already been paid at the time of first motion and Rs.1lac has been paid at the time of second motion of the divorce proceedings. IT is further agreed that Rs.50,000/- may be paid at the time of quashing of the FIR.