Rajasthan High Court - Jodhpur
Harjeet Singh vs Paramjeet Kaur & Anr on 15 September, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3005 / 2013
Harjeet Singh S/o Sardar Santosh Singh, by caste Sikh, resident
of House No.38 Behind the Bhadwasiya Hospital, near the
Mahadev Mandir, Maderna Colony, Jodhpur (Raj.)
----Petitioner
Versus
1. Paramjeet Kaur W/o Harjeet Singh, D/o Sardar Mahendra
Singh, at present resident of 257, Yadav Colony, Amba Mata,
Udaipur (Raj.)
2. Beby Kiran d/o Harjeet Singh 2 years minor through her mother
Smt. Parmjeet Kaur, at present resident of 257, Yadav Colony,
Amba Mata, Udaipur (Rajasthan).
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. P.D. Bohra
For Respondent(s) : Mr. M.S. Panwar, PP
Mr. Love Jain for Mr. Deepak Menaria
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 15/09/2017
1. The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. against the order dated 10.09.2012 Criminal Case No.705/2011 passed by the learned Judge, Family Court, Udaipur whereby the application under Section 125 Cr.P.C. has been allowed filed by the respondent No.1.
2. Learned counsel for the petitioner states that on account of mediation, the parties went together.
3. In light of such statement, the present petition is dismissed as not pressed at this stage.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/