Manik Chandra Prodhani vs Smt. Anima Prodhani And Anr
2022 Latest Caselaw 412 Gua

                                                                       Page No.# 1/2

GAHC010097102019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./192/2019

            MANIK CHANDRA PRODHANI
            S/O NAGEN CHANDRA PRODHANI, VILL-VIDYARDABRI PART-III, P.O.-
            VIDYARDABRI, P.S.-CHAGOLIA, DIST-DHUBRI, ASSAM, PIN-783301



            VERSUS

            SMT. ANIMA PRODHANI AND ANR.
            D/O ANIL ROY, VILL-CHAGOLIA PART-II, P.O.-CHAGOLIA, P.S.-CHAGOLIA,
            DIST-DHUBRI, ASSAM, PIN-783335

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR M J QUADIR

Advocate for the Respondent : PP, ASSAM (R2)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

08.02.2022

Heard Mr. M.J. Quadir, learned counsel for the petitioners. Also heard Ms. N. Hasan, learned counsel for the respondent No. 1, and Ms. S. Jahan, learned Page No.# 2/2

Addl. Public Prosecutor for the State/respondent No. 2.

It is submitted at the bar that the matter was referred to Gauhati High Court, Mediation Centre and accordingly the parties appeared before the Mediation Centre where in presence of the Mediator the matter has been settled and an agremment is also prepared to that effect and signed by the parties.

It is further submitted that in terms of above agreement this criminal revision petititon may be disposed of by setting aside the impugned judgment and order dated 26.02.2019 passed by the learned Principal Judge, Family Court Dhubri in F.C. Misc Case No. 525/2018.

I have carefully gone to the petition and also the additional affidavit filed by the petitioner and also the agreement dated 03.02.2022 entered by both the parties before the Mediator at Gauhati High Court, Mediation Centre and the report of Secretary, Gauhati High Court Mediation Centre dated 03.02.2022.

In view of the submissions by the learned Advocates of both the sides and also in view of the report of Secretary and in terms of the agreement, so arrived at by the parties before the Mediator of Gauhati High Court, Mediation Centre dated 03.02.2010, this revision petition stands disposed of by setting aside the impugned judgment and order dated 26.02.2019 passed by the learned Principal Judge, Family Court Dhubri in F.C. Misc Case No. 525/2018.

The parties have to bear their own cost.

JUDGE

Comparing Assistant