AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY means of this miscellaneous petition, copy of the judgment of District Judge, Amritsar, granting a decree of divorce, dissolving the marriage of the petitioner/Amarjit Singh and respondent/Pritpal Kaur in a petition filed under Section 13 -B of the Hindu Marriage Act is sought to be placed on record.

(2.) AFTER hearing learned counsel for the parties, this miscellaneous petition is allowed and the copy of the judgment aforesaid is allowed to be placed on the record of the main petition, i.e. Criminal Miscellaneous No. 11619 -M of 1998.

(3.) STATEMENT of respondent No. 2/Pritpal Kaur was recorded on 3.7.1998 in which she stated about the compromise having been arrived at between her and her husband and she further stated that she will not proceed with the case in the criminal court.