ARJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners therein include the relations from the in-laws family of the estranged wife i.e. respondent no.2. Petitioner-Arjan Singh is father-in-law of respondent no.2. Petitioners Gurdeep Kaur, Ranjit Kaur and Jasbir Kaur are married sisters-in-law; while petitioner-Harjit Singh is brother-in-law of respondent no.2.

(2.) The following precise averments were made by the petitioners herein in para 11 (v) of the petition:-

(3.) At the time of arguments before this Court, learned counsel for the private respondent is not in a position to deny that Bhagat Singh, husband of respondent no.2 did honour the compromise by withdrawing the complaint he had filed against his wife but that the wife had not honoured her undertaking. He tried to wriggle out of the predicament of having to explain it by raising a plea that wife had filed a plea for recall of that compromise. A copy of the order dated 22.8.2007 passed by a Coordinate Bench (S.S.Saron, J.) in allowing the compromise aforementioned has been placed on record as Annexure P-11. The petitioner is 80 years widowed father-in-law of respondent no.2. Petitioners Gurdeep Kaur, Ranjit Kaur and Jasbir Kaur are married sisters-in-law; while petitioner-Harjit Singh is brother-in-law of respondent no.2. The married sisters-in-law are obviously residing at their matrimonial houses.