BRIJ BHUSHAN TYAGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON the last date of hearing, it was submitted by learned Counsel for the Petitioner that modalities for amicably settling the matter are being worked out. Today, when the case was taken up, learned Counsel for the parties are agreeable to an amicable settlement. It is agreed between the parties that the Petitioner will pay a sum of Rs. 11 Lacs to the complainant Smt. Kavita Tyagi, daughter of Shri Vijaypal Tyagi. Smt. Kavita Tyagi and Shri Vijaypal Tyagi are present in Court. They have been identified by their counsel Mr. Gautam Dutt, Advocate. The said amount of Rs. 11 Lacs would be towards settlement of all claims by way of expenses of marriage, Streedhana and maintenance. It is also agreed that the amount of Rs. 11 Lacs which is to be paid by the Petitioner to the complainant, a sum of Rs. 6 Lacs shall be paid within one month from today i.e. by 21.9.2007. The further sum of Rs. 3 Lacs shall be paid at the time of quashing the FIR for which the Petitioner shall move an appropriate petition. The balance sum of Rs. 2 Lacs shall be paid at the time of passing of the decree for divorce by mutual consent which Sudhir Tyagi, the brother of the Petitioner and the complainant shall move separately. This is acceptable to both the parties. It is also agreed that both the parties shall cooperate with each other for the purpose of getting the FIR quashed, withdrawing all kinds of complaints that may have been made by one against the other and also for the purpose of seeking divorce by way of mutual consent in terms of Section 13 -B of the Hindu Marriage Act.

(2.) KEEPING in view the above settlement that has been reached at between the parties, the interim bail granted on 20.4.2007 is made absolute.