KAMIL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are apprehending their arrest in connection with C.P. Case No. 3212 of 2013, the case registered under Sections 498(A) of the Indian Penal Code and section 4 of Dowry Prohibition Act. Pursuant to order dated 23.09.2016, both the parties are physically present before this court.

(2.) It appears that on 23.09.2016, petitioner no.1, Kamil Khan who is father-in-law of O.P. No.2 had informed this court that his son Shadab Khan, who is husband of O.P. No.2 is residing at Saudi Arabia, failed to appear before the Principal Judge Family Court, Dhanbad in a maintenance case and Principal Judge allowed maintenance @ Rs.3,000/- per month to O.P. No.2 and Rs.1,000/- to her minor daughter from the date of filing of the application. It was informed by the O.P. No.2 that the aforesaid order was not complied with by the petitioner No.1 Kamil Khan. On that date petitioner no.1 father-in-law of O.P. No.2 was directed to pay ad interim maintenance @ Rs.3,000/- per month from August, 2016 to O.P. No.2 and he was further directed to deposit the arrears thereof from August to October, 2016 latest by 09.11.2016 in the trial court. The trial court was directed to release the aforesaid amount in favour of O.P. No.2 on proper verification. Petitioner was also directed to pay ad interim maintenance to O.P. No.2 by tenth day of each month till disposal of the case. The case was adjourned to 08.12.2016 and the parties were directed to remain physically present before this court.

(3.) On 08.12.2016, O.P. No.2 was present but petitioner no.1 was absent. Learned counsel for the parties submitted that parties have agreed for one time settlement, whereby petitioner was ready to pay Rs.6,20,000/- to O.P. No.2 and O.P. No.2 was also agree for the said amount. After taking instruction from the petitioner, learned counsel has submitted that petitioner is ready to pay Rs.4,00,000/- by way of demand draft and remaining amount i.e Rs. 2,20,000/- would be paid within two months. The case was adjourned to 20.01.2017.