- (1.) In pursuance of the order passed today, the statement of petitioner No.1, Puneet Kasliwal and statement of respondent No.2, Ms. Swati Poddar, have been recorded by the Deputy Registrar [Judicial]. The same shall form part of the judicial record.
(2.) In the statement given by Smt. Swati Poddar, she has claimed that in 2007 she met Mr. Puneet Kasliwal. After making certain allegations about him, she admits to the fact that she has married Mr. Puneet Kasliwal. She informed her parents that she had married under duress. But she has not desired to stay with him. She further informs this Court that both of them have entered into a compromise and both of them have filed an application under Section 13-B of the Hindu Marriage Act before the concerned Court. She does not wish to pursue the F.I.R., lodged by her, namely, F.I.R. No.1/2011, registered at Police Station, Bani Park, Jaipur City [South].
(3.) The statement of Mr. Puneet Kasliwal has also been recorded, wherein he merely informs this Court that when he came back from Bangkok, he discovered that a false case has been lodged against him. However, even he is ad-idem that a compromise has been reached between the parties.;