MANDEEP SINGH TANDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) This Writ Petition is filed for the following substantial reliefs :-

(3.) The learned counsel appearing for the Petitioners and the learned counsel appearing for Respondent No. 2 jointly submit that the parties have amicably settled the dispute. It is further submitted that Petitioner No.1 is the husband of Respondent No. 2, they got married on 28/11/2015 at Kharghar. The Respondent No.2 is the First Informant in CR No.I 93 of 2017 registered at Kalamboli Police Station. It is aslso submitted that the Chargesheet is filed against Petitioner Nos.1 and 2 before the Ld. JMFC at Panvel in RCC No.757 of 2017 and the matter is pending for hearing. It is also submitted that the chargesheet against Petitioner No.3 is not yet filed as Petitioner No.3 was out of India. The learned counsel for the parties further submitted that through mediation the dispute between the parties has been resolved and settled, and pursuant to the said settlement, Petitioner No.1 paid Rs.22,00,000/- (Rupees Twenty Two Lakhs only) to the 2 nd Respondent by Demand Draft as permanent alimony. It is submitted that Consent Terms dated 11/01/2021 signed by the Petitioner No.1 and Respondent No.2 has been filed before the Ld. Civil Judge Senior Division at Panvel in HMP No.58 of 2019.