M S SIDHU Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MR .Navin Sharma, learned APP on behalf of respondent No.1/State and Mr.Dharmesh, learned counsel on behalf of respondent No.2 accept notice.

(3.) IT is further submitted that respondent No.2 has settled all the issues qua the aforesaid FIR with the petitioner, who is father -in -law, and vide ex parte divorce decree dated 02.01.2009, marriage between respondent No.2 and her husband (son of petitioner, who is still absconding) has been dissolved.