Deva Rani vs State Of Haryana And Ors
2022 Latest Caselaw 16978 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
             AT CHANDIGARH


236                                  CRR No.1582 of 2017
                                     Date of decision: 15.12.2022


Deva Rani                                                          ..Petitioner



                                               Vs.

State of Haryana and Others                                        ..Respondents



CORAM:          HON'BLE MR. JUSTICE VIVEK PURI



Present:     Mr. S. N. Pillania, Advocate for the petitioner.

             Mr. Dhruv Sihag, AAG, Haryana.

                      ****

VIVEK PURI, J.(ORAL)

Through the present revision petition, the petitioner has assailed

the judgments passed by the Courts below vide which the respondents have

been acquitted.

Learned counsel for the petitioner contends that the matrimonial

dispute has been amicably settled between the parties. The marriage of the

petitioner and respondent No.2 has been dissolved by a decree of divorce by

mutual consent under Section 13-B of the Hindu Marriage Act and he has

instructions to withdraw the present petition.

Dismissed as withdrawn.

                                                         (VIVEK PURI)
December 15, 2022                                           JUDGE
Poonam Sharma

                      Whether speaking/reasoned      :    Yes/No

                      Whether reportable             :    Yes/No


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