MOTI SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) MOTI Sagar got married to Gunjan on June 18, 2003. Dispute arose giving rise to FIR 118 dated March 5, 2004 under Sections 406/498-A/506 IPC registered at P.S. City Yamuna Nagar against Moti Sagar and seven others, who are petitioners before this Court.

(2.) ANNEXURE P-2 is written compromise executed between Gunjan and Moti Sagar and seven others through which the parties have decided that their marriage was illegal, null and void and there was no need to get the said marriage declared null and void (??). Be that as it may, the wife has received Rs. 2.00 lacs from the husband and the presents have also been returned to her.