HARDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mr. Akshay Bhan, Advocate, appears on behalf of respondents No.2 and 4.

(2.) While tendering apology for the delay in payment of the interim maintenance as directed vide orders, dated 20.5.2004 and 23.8.2005, learned counsel has paid an amount of Rs.7,000/- to the petitioner- complainant whois present in Court. Respondent No.2, who is also present in person, undertakes that the balance arrears amounting to Rs.2,000/- shall also be paid to the petitioner on or before 31st May, 2006. He further undertakes that the monthly interim maintenance from April, 2006 onwards shall be paid by him regularly.

(3.) In view of the undertaking given by respondent No.2, no case for recalling the order granting pre-arrest bail to respondents No.2 to 4 is made out, at this stage.