D.N.UPADHYAY, J. - (1.) HEARD Learned Counsel for the parties. The petitioners are accused in a case registered under Sections 498(A), 307, 328/ 34 of the Indian Penal Code.
(2.) It reveals from the fardbayan that the informant was subjected to torture by her in -laws and they also administered poison to her.
(3.) IT is submitted that the matter has been settled between the parties and the informant is now living in her matrimonial home with her in -laws.;