VINOD CHOPRA Vs. U T CHANDIGARH

JUDGEMENT

(1.) (ORAL)

(2.) THIS Court vide its order dated 29.3.2005 had directed the Chief Judicial Magistrate, Chandigarh to summon the parties and record their statements as per compromise deed (Annexure P2). Statements of the parties were also to be recorded and sent to this Court. Chief Judicial Magistrate, Chandigarh has sent the statements of Dr.Vinod Choprapetitioner and Dr.Indu Chopra -respondent No.2. Compromise deed (Annexure P2) is also attached. CRIMINAL MISC.NO.17940-M OF 2005 -2- THIS petition is disposed of as per the statements made by the petitioner and respondent No.2 before the Chief Judicial Magistrate, Chandigarh on 12.4.2005.