SATBIR SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. 14728/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of the complainant on account of certain matrimonial and domestic disputes that had arisen between her and the petitioner after their marriage, which took place on 18.02.2012. In addition, the complainant had instituted proceedings under Section 12 of the Domestic Violence Act. Ultimately, the parties are stated to have entered into a compromise on 08.10.2013, settling their disputes, subject to the petitioner paying a total sum of Rs.43,000/- to the complainant in the manner set down in the aforesaid settlement. It is further stated that thereafter, on 29.04.2014, the marriage between the parties also stood dissolved by mutual consent in a petition, being HMA No.496/2014, moved under Section 13 (B) (2) of the Hindu Marriage Act, 1955. Proceedings under the Domestic Violence Act are also stated to have been duly withdrawn by the complainant / respondent No.2 in terms of the aforesaid settlement.