NITIN PAL Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that FIR No.8 dated 19.1.2011 under Section 498-A/406/34 Indian Penal Code, 1860 was registered on the complaint of respondent no.2 against the petitioners at police station Crime (Women) CAW Cell Nanak Pura.

(2.) LEARNED Counsel further submits that the matter has already been settled between the parties and respondent no.2 is no more interested to pursue the case. Even the marriage between the petitioner no.1 and respondent no.2 has been dissolved vide decree of divorce dated 31.10.2011.

(3.) LEARNED counsel on instructions further submits that at the time of settlement the petitioner agreed to pay Rs.6.75 lacs to respondent no.2. The amount of Rs.5.00 lac have already been received. Apartfrom that Rs.1,75,000/- has been received today in the Court by way of Banker?s cheque bearing no.812265 dated 18.1.2012 drawn on State Bank of Hyderabad, PSB KG Marg, New Delhi.