P K JAIN Vs. STATE OF M P

JUDGEMENT

(1.) CRIME No. 6/1996 for offences punishable Under Sections 498-A of IPC and 3/4 of the Dowry Prohibition Act has been registered by P. S. Mahila Police Thana (Sagar) against the accused/applicant.

(2.) THE accused/applicant is the husband of complainant Sunita, who had lodged a report with the police that she was being harassed and tortured and that a demand of dowry was being made.

(3.) DURING the course of arguments, it was stated by the learnned Counsel for the parties that complainant Sunita and the accused/applicant have amicably settled their dispute and have patched up their differences and decided to live together.