Vishal Mahajan Vs. State of Punjab & Ors.
[Criminal Appeal No.1239 of 2015 arising out of SLP (CRL.) No.6370 of 2015]
ANIL R. DAVE, J.
1. Though served, nobody appears for the respondent-wife.
2. Leave granted.
3. Upon perusal of the impugned order, we find that a statement had been made by the petitioner-husband with 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.
5. The appeal is disposed of as allowed to the above extent.
................J. [ANIL R. DAVE]
................J. [ADARSH KUMAR GOEL]
New Delhi;
21st September, 2015.
