Arjun Lal Arya vs State Of U.P.And Another
2015 Latest Caselaw 2092 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 35550 of 2008
 

 
Applicant :- Arjun Lal Arya
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- D.K. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The present 482 Cr.P.C., application has been filed for quashing the proceedings of Criminal Complaint Case No. 500 of 2008 (Leelawati Vs. Arjun Lal Arya), under Sections 498-A, 325 I.P.C., Police Station Robertsganj, District Sonebhadra, pending before learned Civil Judge, Junior Dvision Ist, Sonebhadra.

Vide earlier order of this Court dated 18.12.2008 the matter was referred to the mediation centre.  As per the mediation centre's report dated 22.5.2009 which  is on record, the applicant -husband and opposite party no.2-wife have settled their disputes on a permanent alimony of Rs.1,00,000/- which has been paid over to the opposite party no.2-wife by the applicant -husband.

The matter is purely personal and matrimonial in nature, which has been amicably settled between the parties, no useful purpose would be served in keeping the petition pending.

Thus, in view of the well settled principles of law as laid down by the Judgment of the Hon'ble Apex Court reported in 2003(4) SCC 675 (B.S. Joshi Vs. State of Haryana) as well as the Judgment of the Hon'ble Apex Court reported in JT 2008(9) SC 192 (Nikhil Merchant Vs. Central Bureau of Investigation and another), the present application is allowed and the entire proceedings of Criminal Complaint Case No. 500 of 2008 (Leelawati Vs. Arjun Lal Arya), under Sections 498-A, 325 I.P.C., Police Station Robertsganj, District Sonebhadra, pending before learned Civil Judge, Junior Dvision Ist, Sonebhadra is hereby quashed.

Order Date :- 1.9.2015

Ashish Pd.