SHATRUGHNA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the opposite party Nos. 2 & 3.

(2.) The present Cr. Revision Application has been filed for setting-aside the order dtd. 29/5/2019 whereby the petition under Sec. 125 of Cr.P.C. was allowed and petitioner was directed to deposit Rs.4,35,000.00 as arrears of 7 years and 3 months in the account of opposite party No.2 within two month and the amount deposited by the petitioner as interim maintenance will be adjusted and also to deposit Rs.5,00,000.00in the name of opposite party No.3 and also directed the petitioner to make payment of Rs.5,000.00 to opposite party No.2 and Rs.2,500.00 to the opposite party No.3 by 15 of each succeeding month and also ordered for recovery of said amount from the property of petitioner, if the petitioner will failed to comply the order.

(3.) Learned counsel for the petitioner and learned counsel for opposite party Nos. 2 and 3 both submits that before the Principal Judge, Family Court a panchayati took place and a compromise was also filed. Both the parties agreed to settle this issue on payment of Rs.10,00,000.00 (Rupees Ten Lacs) as full and final settlement, so that all the cases shall be closed. It is admitted between the parties that there are in total 3 cases pending between the parties. The first case is the present case i.e. Misc. Case No. 22 of 2012/ CIS No. 293 of 2014, the second case is Execution Case No. 12 of 2019 and the third case has been lodged under Sec. 498(A) of I.P.C. bearing Complaint Case No. 56 of 2012.