VIRENDRA SINGH CHAUHAN & OTHERS Vs. RANI

JUDGEMENT

(1.) By means of this petition, prayer has been made to quash the order of cognizance dated 10.12.2008, passed by the Judicial Magistrate Ist, Pauri Garhwal as well as the entire proceedings of Complaint Case No. 416/2008, Smt. V. Virender Singh Chauhan & Others, under Section 498A & 506 IPC.

(2.) On 5.3.2012, applicant no. 1 Virender Singh Chauhan (husband) and complainant/respondent Smt. Rani, duly identified by their respective Counsel, had appeared in person before this Court and filed a compounding application. Compounding application is duly supported by the affidavits of both the parties. It was agreed that Virender Singh Chauhan will give rupees two lakhs fifty thousand to Smt. Rani by way of a demand draft and thereafter they both will file the divorce petition before the Family Court, Pauri Garhwal and will seek divorce with mutual consent, and they will also withdraw all the pending cases against each other.

(3.) This Court, on the aforementioned date i.e. on 5.3.2012 had directed to first pay the agreed amount to Smt. Rani, and kept the compounding application pending.