BABURAM GAUTAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The above appeal is filed against the rejection of an application under Sec. 482 of the Criminal Procedure Code, 1973, wherein the prayer was to quash the entire proceedings in Criminal Case No. IX of 2024 arising out of Case Crime No.177 of 2023 instituted in the Mahila Thana, District Mathura and pending in the Court of Civil Judge (J.D.)/F.T.C.(C.A.W)/Judicial Magistrate, Mathura. When the matter came up before this Court for hearing on 9/9/2025, the original two appellants and the additional

(3.) rd appellant, impleaded by order of even date and the 2nd respondent, husband and wife, submitted before us that the matter has been settled, and certain issues have to be thrashed out, before full compliance is reported by filing a joint application. 3. Today when the matter came up, the husband and wife were present before us. We were told that the matter has been settled and together with the terms of settlement, a joint application has been filed under Article 142 of the Constitution of India seeking dissolution of the marriage. The husband and wife (the third appellant and the second respondent) have agreed to go their independent ways on a final settlement of Rs.30,00,000.00 (Rupees Thirty Lakhs) by the third appellant to the second respondent. We extract hereunder paragraph Nos.11 to 14 of the joint application and the tabulated chart of various cases pending before the various courts/authorities, instituted by the parties against each other: -