SAUDAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS order shall dispose of both the petitions i.e. Crl.Misc.No.M3209 of 2008 and Crl.Misc.No.M-8607 of 2008 with a common order.

(3.) LEARNED counsel for the petitioners states that matter has been compromised before the Mediation and Reconciliation Centre. Report of the Mediation and Reconciliation Centre has been received and the same has been placed on record. LEARNED counsel for the petitioners has also handed over two drafts of Rs.4 lacs, (i) draft No.238380 dated 11.3.2010 for a sum of Rs.2 lacs, issued by Punjab and Sind Bank, Lambra, District Jalandhar drawn in favour of Baby Diljot Kaur U/G Navdeep Kaur, ii) draft No.238381 dated 11.3.2010 for a sum of Rs.2 lacs, issued by Punjab and Sind Bank, Lambra, District Jalandhar drawn in favour of Ms.Navdeep Kaur) to the complainant, who is present in the Court.