LAWS(UTN)-2011-7-165

GULSHAN OBERAI S/O LATE SITA RAM OBERAI ORS. Vs. STATE OF UTTARAKHAND, SR. SUPERINTENDENT OF POLICE, STATION HOUSE OFFICER AND SMT. NEHA OBERAI W/O VICKY OBERAI D/O SRI SATISH KUMAR ARORA

Decided On July 13, 2011
Gulshan Oberai S/O Late Sita Ram Oberai Ors. Appellant
V/S
State Of Uttarakhand, Sr. Superintendent Of Police, Station House Officer And Smt. Neha Oberai W/O Vicky Oberai D/O Sri Satish Kumar Arora Respondents

JUDGEMENT

(1.) THIS case is taken up today at the request of learned Counsel for the parties.

(2.) HEARD .

(3.) LEARNED Counsel for the parties state that parties to the matrimony, namely Neha Oberai and Vicky Oberai have entered into compromise, and the complainant does not want to prosecute the Petitioners.