June 16, 2018:
On Friday, Bombay HC quashed the FIR filed against Actor Armaan Kohli by his Live-in Girlfriend Neeru Randhawa, who is a British National, by accepting Rs 1-crore settlement and an expression of remorse later.
Actor Armaan Kohli (46) was freed from the criminal case of assault and from jail.
On June 7, Armaan Kohli had filed a plea before HC to have the FIR quashed, following a Rs 50-lakh Settlement.
Bombay High Court stated that Armaan Kohli must “contribute something to society” and directed him to pay Rs 1 lakh each to Tata Memorial Hospital for Children Department for Cancer, and National Association of Blind, Worli, within six weeks.
Bombay HC wanted to know if he regretted his actions.
HC Bench comprising of Justice R M Savant and Justice Revati Mohite-Dere sought a statement on oath that Armaan Kohli would not repeat such a behaviour.
On Friday, Actor Armaan Kohli sent a statement from Arthur Road Jail, where he was incarcerated since Wednesday.
Source TOI
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