BHUPINDER PAL SINGH Vs. SUKHWINDER KAUR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed seeking quashing of the order dated 10.8.2007 (Annexure P-6) passed by learned Judicial Magistrate 1st Class, Moga in terms of which respondent had been granted ad interim maintenance @ Rs.600/- p.m. from the date of application (Annexure P-4) and also for quashing of the order dated 17.1.2008 (Annexure P-7) passed by learned Additional Sessions Judge, Moga vide which the revision petition of the petitioner has been dismissed. A further prayer has been made to dismiss the application filed by the respondent under Section 125 Cr.P.C. for grant of ad-interim maintenance.

(2.) During the pedency of the present petition, vide order dated 9.9.2009, on the request of the parties, the matter was placed before the Mediation and Conciliation Centre of this Court. In the proceedings before the Mediation and Conciliation Centre, a compromise dated 10.11.2009 has been effected between the parties which is placed on record. In terms of the said compromise, it has inter alia been provided that the petitioner Bhupinder Singh is to pay Rs.2.50 lacs to his wife Smt.Sukhwinder Kaur towards settlement of all her claims. First draft of Rs.50,000/- was to be paid in the Crl.Misc.No.M-15244 of 2008 court of Chief Judicial Magistrate, Moga, yesterday i.e. 1.12.2009. A draft of Rs.50,000/- in favour of the respondent drawn in the Oriental Bank of Commerce, Kishanpura Kalan, Tehsil and District Jalandhar has been tendered in court which is handed over to the respondent who is present in court and is identified by her counsel. The same has been accepted by her. The other drafts are to be paid in the court of the Chief Judicial Magistrate,Moga in terms of the compromise on 1.4.2010, 1.5.2010 and 1.7.2010. Besides in terms of the compromise, this petition is to be withdrawn by the petitioner.

(3.) Learned counsel for the petitioner on instructions from the petitioner submits that he may be allowed to withdraw the present petition in view of the compromise. The petition is accordingly dismissed as withdrawn. The parties shall remain bound by the settlement reached at on 10.11.2009.