NIRMALA MANTRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the complainant.

(2.) The petitioner as well as complainant are present in person.

(3.) The learned counsel for the petitioner submits that both the parties have entered into compromise and as per terms of the compromise, both parties will submit an application for consent divorce before the family court wherein decree for consent divorce will be passed as per provisions of law after six months. They have further agreed that both the parties will give in writing before the Investigating Officer about compromise who will try to file final report in the matter. In case it is not possible, then the Accused - Petitioner will be at liberty to initiate appropriate proceedings for quashing the FIR wherein the complainant will say no objection for the same. The Accused - Petitioner will submit a bank draft of Rs. 7 lakhs in the name of complainant Smt. Kritika Sharma alongwith the application for consent divorce before the family Court. The said demand draft will remain in deposit with the family court and will be given to Smt. Kritika only after passing consent decree in favour of husband, namely, Shri Sudhir Mantri. They have also drafted an agreement about the aforesaid terms of compromise duly signed by mother of the husband as well as Kritika Sharma. Smt. Nirmala Mantri will submit the demand draft of the aforesaid amount in place of Cheque as mentioned in the agreement.