Deepak Singh And Others vs State Of U.P. And Another
2013 Latest Caselaw 660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 4340 of 2012
 

 
Petitioner :- Deepak Singh And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Vikas Sharma,Garun Pal Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Garun Pal Singh, learned counsel for the appellant and learned AGA for the State.

This application under Section 482 Cr.P.C. has been filed for quashing the impugned complaint dated 6.8.2011 in Complaint Case No. 2546 of 2011,  Rajni vs. Deepak and others, under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, P.S. Sureer, District Mathura.

It has been contended by the learned counsel for the applicant that for nature settlement was arrived between the applicant no. 1 and opposite party no. 2 before the mediation and conciliation centre on 27th of May, 2012 whereby husband and wife agreed to live with each other and it further transpires that there are having a female child, namely, Sakshi. They have gone together mediation and conciliation centre from the nature settlements. It appears that the matter was fixed on 8.7.2012 at 12:00 noon but there was no further report regarding what happened thereafter.

Learned counsel for the applicant, Sri Garun Pal Singh states that at till date the husband wife with female child living happily and that there is no grievance against her husband and family members and taking into account the statement of learned counsel for the applicant and the nature settlement arrived between the husband and wife, the proceedings of the case, I hereby quashed.

The application is allowed.

Order Date :- 10.4.2013

Priyanka