- (1.) ON 23.2.2006, the following order was passed:- "Learned counsel for the petitioners says that the petitioners are willing to rehabilitate the complainant and will put her to notice about proceedings in this Court and about proposal for rehabilitation. Notice of motion to Advocate General, Haryana, for 9.3.2006." Counsel for the petitioner says that efforts for settling the complainant are being made Counsel for the State says that since no case is registered against the petitioners, their custody is not required at this stage. In view of above stand, this petition is dismissed as infructuous. However, if the petitioners are to be arrested in connection with the matrimonial dispute, they will be given advance notice of one week, so that they may take steps to rehabilitate the complainant or take their remedies, if rehabilitation is not possible, in accordance with law. This order will be operative for a period of one year from today.;