LAWS(DLH)-2014-9-515

PRAVEEN KUMAR Vs. STATE & ORS

Decided On September 08, 2014
PRAVEEN KUMAR Appellant
V/S
State And Ors Respondents

JUDGEMENT

(1.) Crl.M.A. No.13905/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be registered at the instance of the complainant due to certain differences arising out of the matrimonial dispute between the petitioner and the complainant. Thereafter, the parties are stated to have executed a Memorandum of Understanding dated 18.09.2013 settling their disputes on terms, where, inter alia, the parties agreed that the minor child, namely, Disha, born to the parties shall remain in the custody of the petitioner. It was also agreed that the petitioner shall pay a total sum of Rs.1 lakh to respondent No.2 / complainant for the settlement of all her claims and dues. A copy of the said Memorandum of Understanding has also been annexed to this petition.