RAJESH ARORA AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Rajesh Arora is present in the Court. He is identified by his counsel - Mr. Kanwaljit Singh. Rajesh Arora states that he has brought four banker cheques from the Union Bank of India, Ludhiana Branch, three for Rs. 40,000.00 each, and the last for Rs. 30,000.00 purchased on 7.3.2001 bearing No. 000630 to 000633 in the name of Aditi, the complainant: He says that these bankers cheques are deposited into this Court. He also states that petition for quashing the F.I.R. will also be filed. He further states that he along with complainant-Aditi will file a petition for mutual divorce before the District Court concerned and he will have to objection for the.mutual divorce. He also slates that he has no objection, if these banker cheques are handed over to the complainant-Aditi after the F.I.R. is quashed and after the granting of mutual divorce.

(2.) Complainant-Aditi present in Court is identified by Mr. Sunil Chadha, Advocate. Complainant-Aditi says that she will receive the above said sum of Rs. 1,50,000.00 in full settlement of all her claims against the 1st petitioner including further maintenance also. She states that she will also have no objection for the F.I.R. being quashed. She also states that she along with 1st petitioner Rajesh Arora will file a petition for mutual divorce before the concerned District Court and she will have no objection for the mutual divorce being granted.

(3.) Complainant-Aditi says that she has not filed any complaint for defamation against Madan Lal Arora, father of the 1st petitioner- Rajesh Arora. She also says that no other complaint has been filed by her against the 1st petitioner.