KUMARI MEENAKSHI Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Heard. In view of the facts mentioned in the application, the same is allowed and order dated 9.7.2012 dismissing the application for nonprosecution is recalled. Registry is directed to register the application at its original number. Application stands disposed of accordingly. Crl.M.No.37148 of 2012 Heard.

(2.) On the statement of counsel for the petitioner that brother of petitioner is ready to rehabilitate the complainant in the matrimonial home and ready to reconcile the differences, notice was issued to respondentcomplainant and parties were directed to appear before Mediation and Conciliation Centre of this Court and hence to meet expenses of respondentcomplainant to attend this Court for the purpose of reconciliation, L 10,000/- were ordered to be paid to respondent- complainant. Hence, no case for recalling the said order is made out.

(3.) There is no merit in the present application and the same is hereby dismissed. Crl.M.No.M-7106 of 2012