SOHAIB AHMAD Vs. STATE OF BIHAR & ANR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal arises out of criminal action initiated by the complainant (Mohammad Tahir, father-in-law of the appellant) to espouse the cause of his daughter Marayam Khatun (wife of the appellant) in reference to a matrimonial dispute. When the appeal was taken up for hearing, we were informed that after the impugned decision of the High Court, the appellant and his wife (Marayam Khatun) arrived at an amicable settlement and have once again started staying together since 2008. As a result, it was urged that pursuing the criminal action against the appellant would cause irreparable damage to the entire family and the employment prospects of the appellant, who is in government service [Class-IV employee (Peon) in the Bihar State Madarsa Education Board, Patna].

(3.) In light of the above submission, we directed the wife of the appellant to remain present along with the appellant in Court. Both have appeared before the Court. We have caused verification of relevant records produced by them including photocopies of Aadhaar Cards, which are taken on record. Even the learned counsel for the State is satisfied about the authenticity of the said documents and about the relationship between the parties, who are present in Court, as husband and wife.