VIKAS SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 Cr.P.C., the applicant seeks to quash the impugned order dated 25.10.2013, passed by learned Additional Sessions Judge, Khatima, in Criminal Case No. 01 of 2013, captioned as Viaks Singh Rana vs. Smt. Mamta Rana & another and the order dated 12.12.2012, passed by learned Judicial Magistrate, Khatima in Criminal Case No. 583 of 2012, Smt. Mamta Rana and others vs. Vikas Singh Rana and others. Proceedings under the Protection of Women from Domestic Violence Act, 2005 were initiated against the applicant at the behest of respondent No. 2. An interim order directing the applicant to pay monthly maintenance allowance worth Rs. 5000/ - was passed by the courts below. Aggrieved against the same, present Application under Section 482 Cr.P.C. was filed by the applicant, who stated in para 9 of his application that he was always, and is, ready and willing to keep his wife and child with him.

(2.) A compounding application being CRMA No. 1269 of 2014 has been filed by the parties, to indicate that they have buried their differences and settled their disputes amicably. The compounding application is supported by affidavits of Vikas Singh Rana (petitioner -husband) and the respondent No. 2 (wife). Both, applicant and the respondent, are present in person, duly identified by their counsels Mr. Lalit Sharma and Mr. V.D. Bisen, respectively. Both of them stated before this Court that the dispute has been settled amicably with the intervention of elderly members of the family and now they have decided to live together. In fact, they are living together as husband and wife.