ARIJITH MANDAL Vs. MRS JAYETA MANDAL

JUDGEMENT

(1.) THIS petition is filed to quash the proceedings in Crime No. 39/2010 of Basavanagudi Women Police Station registered for the offences under Sections 498A and 506 r/w. Section 34 IPC and Sections 3 and 4 of D.P. Act, on the basis of the complaint of Smt.Jayeta Mandal - respondent No. 1. Police have filed a charge sheet and case in numbered as C.C. No. 38842/2010.

(2.) HEARD Smt.Bhanu Ravinder, learned Counsel for the petitioner, Sri Siji Malayil, learned Counsel for the respondent No. 1 and also Sri Raja Subramanya Bhat, learned HCGP for respondent No. 2.

(3.) LEARNED Counsel for the petitioner files a copy of the proceedings of the Family Court which was recorded under Section 89 of Civil Procedure Code by referring the matter to Mediation Center in M.C. No. 683/2011. It is submitted by the learned Counsel for the petitioner that the matrimonial relationship between the petitioner and the respondent No. 1 has been concluded by means of the decree of divorce in M.C. No. 688/2011 and one of the terms of the said agreement entered into between the parties under Section 89 of Civil Procedure Code is that the petitioner shall pay a sum of Rs. 2,50,000/ - to respondent No. 1 on the date of seeking to quash the proceedings. It is submitted by the learned Counsels for the parties that the wife/respondent No. 1 has received the said sum and that the respondent No. 1 has no claim what so ever against the petitioner. It is further submitted by the Counsel for the respondent No. 1 that he has no objection for quashing the proceedings.