RAJNI & ANOTHER Vs. ASHOK KUMAR & ANOTHER

JUDGEMENT

(1.) Heard.

(2.) This criminal revision has been preferred by the revisionist against the judgment and order dated 28.04.2017 passed by the learned Judge, Family Court, Haridwar in Case No. 207 of 2014 "Smt. Rajni & another vs. Ashok Kumar Sharma" under Section 125 of Cr.P.C., whereby the application under Section 125 Cr.P.C. filed by the revisionists has been allowed.

(3.) The matter was placed before the Mediation Centre of this Court. In the mediation proceeding, the parties have arrived at following compromise: