MAMTA Vs. STATE

JUDGEMENT

(1.) CRL . M.A. 3982/2008. Allowed, subject to just exceptions. Application stands disposed of. Crl. M.C. 1069/2008. Notice which is accepted by learned counsel for the respondents.

(2.) ON a complaint of respondent No. 2, FIR No. 187 dated 31.05.2005 under Sections 384/511 of IPC was registered. The challan has been filed and the charges have been framed.

(3.) THE nature of dispute being one between the two ladies over the husband of respondent No. 2, the parties are stated to have settled their disputes.