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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)              VS.

   STATE OF PUNJAB & ORS.           ... RESPONDENT(S)

          J U D G M E N T

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.

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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; 21st September, 2015.

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