CHUTTAN LAL MEENA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.14343/2014

(2.) Issue notice.

(3.) It is stated that the FIR came to be registered due to certain differences that had arisen between the complainant and the petitioner who happened to be living together at the relevant time. Further, on 09.06.2014, while granting bail to the petitioner, the statement of the complainant was recorded to the effect that she had settled all the disputes with the petitioner on the petitioner agreeing to pay a total sum of Rs.5 lakhs against all her claims and dues; and that, out of the said amount, an amount of Rs.2 lakhs is stated to have been received by the complainant earlier, and the remaining amount of Rs.3 lakhs has been handed over to the complainant in the following manner; <FRM>JUDGEMENT_555_LAWS(DLH)9_2014.html</FRM>