RAJESH SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) REPLY by way of affidavit on behalf of respondent No. 2 has been filed in Court today. The same is taken on record.

(3.) THE matrimonial dispute between petitioner No. 1-husband and respondent No. 2 -complainant ultimately resulted into registration of the present FIR. However, the matter has since been compromised amicably with the intervention of the friends and respectables of the parties. THE compromise dated 13.05.2010 has been placed on record as Annexure P-1.