RAVI KUMAR Vs. GANGAMBIKE

JUDGEMENT

(1.) On 17/4/2025 this Court noted that parties to the lis are trying to make earnest efforts to retrace their steps and lead a happy married life. Parties are present before the Court today with their respective counsels.

(2.) Smt. Nalina K., learned counsel appearing for the petitioner would submit that since two months parties are together and they are leading a happy married life by forgetting the differences which had in their matrimonial life.

(3.) Respondent submits that she has led a happy married life since two months after joining the petitioner and therefore, she would not press the pending criminal proceedings filed under Sec. 125 Cr.P.C., before the Nelamangala Court.