DINESH TALREJA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.10799/2014

(2.) Counsel for the petitioners states that divorce by mutual consent under Section 13 B (2) of HMA Act has been granted by the Family Court on 19.05.2014 and the statements of the parties were recorded by that court on 16.05.2014.

(3.) Counsel for the petitioners submits that according to the terms of settlement, the remaining amount of Rs.4 lakhs has to be paid. Out of this amount, a sum of Rs.2 lakhs has been handed over to the complainant/respondent No.2 favouring the minor daughter of the first petitioner as well as the complainant namely, Deshna Talreja by way of a Demand Draft, bearing No.000016 dated 15.07.2014 drawn on Axis Bank Limited, in Court today. In addition, the remaining amount of Rs.2 lakhs has been handed over in cash to the complainant in court today.