AKHILESH GAUTAM & ORS Vs. STATE& ANR

JUDGEMENT

(1.) Crl.M.A.29278/2018 (exemption)

(2.) Petitioner No.1 is the husband of respondent No. Petitioners No.2 and 3 are the parents of petitioner No.1.

(3.) Learned counsels for the parties submit that the parties have settled their disputes and reconciled their differences. Statement of parties qua the settlement was recorded before the Trial Court on 30.05.2018. Petitioner no. 1 and respondent no. 2/complainant have started residing together amicably as husband and wife.