Full Judgment Text
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
CRIMINAL APPEAL NO.1239 OF 2015
(Arising out of SLP(Crl.)No.6370 of 2015)
VISHAL MAHAJAN
... APPELLANT(S)
| RESPONDENT( | |
| VS.<br>STATE OF PUNJAB & ORS. ...<br>J U D G M E N T<br>ANIL R. DAVE, J.<br>1. Though served, nobody appears<br>wife.<br>2. Leave granted. |
statement had been made by the petitioner-husband with
JUDGMENT
regard to settlement among the parties.
4. Looking at the facts of the case, the direction
regarding the cost awarded i.e. Rs.20,000/- (Rupees twenty
thousand) shall stand deleted as the statement made by the
petitioner-husband before the High Court was correct.
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5. The appeal is disposed of as allowed to the above
extent.
..............J.
[ANIL R. DAVE]
................J.
[ADARSH KUMAR GOEL]
New Delhi;
st
21 September, 2015.
JUDGMENT
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