MANDEEP THAKUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) MS . Sapna Thakur has appeared in the Court. She states that she is daughter of Girdhari Lal, complainant, in the present case. She states that she is of 19 years and has been married according to Hindu rites to Mandeep Thakur. She states that she is living happily with her husband and consequently she wants to continue to stay with her husband and would go to her parental house, as and when she so desires.

(2.) MR . Rajiv Trikha, Advocate appearing for Mr. Girdhari Lal, complainant, states that he has instruction to withdraw his complaint which he had lodged with Police Station Chopper, Distt. Yamunanagar on 12.4.1995 and his client is fully satisfied as his daughter is living happily with the present petitioner.

(3.) IN these circumstances, F.I.R. No. 36 dated 12.4.1995, is hereby quashed.