RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner has joined the investigation. Besides that, the petitioner had entered into a compromise with the complainant, as a result of which they have filed a petition under Section 13-B of the Hindu Marriage Act, 1955 [for short "the Act"] for dissolution of their marriage by mutual consent before the Court at Jagraon. A certified copy of the petition filed by them under Section 13-B of the Act is produced on record.

(2.) In view of the above, since the petitioner has joined the investigation which fact is conceded by the learned State Counsel on instructions received from HC Duni Chand, the order dated 09.06.2011 passed by this Court is hereby made absolute subject to the conditions already contained therein.