- (1.) I have heard learned counsel for petitioner as well as learned A.G.A for opposite party no.1 and learned counsel for opposite parties no. 2 and 3.
(2.) PRESENT petition has been filed under Section 482 Cr.P.C by applicant, Mohd. Amin Khan, with prayer to set aside the judgment and order passed by learned Additional District and Sessions Judge / F.T.C. -II, Sultanpur on 24.9.2005 as well as order dated 21.5.2005 passed by Judicial Magistrate, Court No.23, Sultanpur.
(3.) LEARNED counsel for petitioner contended that parties have entered into a settlement on 8.10.2000 through Panchayat whereby it has been decided that petitioner Mohd. Amin Khan has divorced petitioner no.2 - Alia Khatoon and he shall pay Rs.500/ - per month to Alia Khatoon; his divorced wife for the period of Iddat. Learned counsel for petitioner contended that it was further decided that the cases pending before the parties regarding Maintenance and Restitution of Conjugal Rights shall be withdrawn. And if concerned party fails to withdraw the case, it shall be deemed his fault.;