SHELLY TULI Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHELLY Tuli, his mother Parkash Lata and father Gupral Tuli were initially booked in this case bearing FIR No. 179 dated 29.12.1999, under Sections 498-A, 406 IPC, registered at Police Station, Pinjore, District Panchkula.

(2.) GURPAL Tuli is stated to have died during the proceedings. The case is now fixed for prosecution evidence before the trial Court. Some evidence has already been recorded.

(3.) SHORT reply has been filed by respondent No. 2 by way of an affidavit admitting the contents of the present petition. Respondent No. 2 is otherwise present in the Court. She has been identified by her counsel Shri I.S. Sidhu, Advocate. Father of respondent No. 2 is also present. A sum of Rs. 2,25,000/- was given at the time of filing of the petition for mutual consent divorce. Another sum of Rs. 1,00,000/- has now been handed over to respondent No. 2 today in the Court. The details of the aforesaid amount of Rs. 3,25,000/- is as under :-