RAJEEV VERMA Vs. STATE OF U P

JUDGEMENT

(1.) A supplementary affidavit has been filed alongwith an application, wherein it is averred that at the instance of relatives of both the sides a settlement has been arrived at between the petitioners and respondent No. 4 and in the said settlement the petitioner No. 1 has paid Rs. 1,20,000/- to Smt. Sharda Devi daughter of respondent No. 4. It is further averred that as a result of the compromise, the petition filed by Smt. Sharda Devi before the Judge, Family Court, Allahabad has been dismissed on 16.10.2000 and a compromise has also been entered into between the parties in divorce suit. Sri Anil Kumar Singh has made a statement that after filing of supplementary affidavit a decree for divorce has also been passed. The fact that the parties have entered into compromise has been admitted in para 7 of the counter affidavit filed by the complainant Kamla Prasad Seth respondent No. 4.

(2.) Taking into consideration the aforesaid facts and circumstances of the case, we dispose of the writ petition with a direction to the Investigating Officer of the case to conclude the investigation in Case Crime No. 12 of 2000, under Section 498-A, I.P.C. and Section 3/4, Dowry Prohibition Act, P.S. Mahila Thana, District Allahabad and submit a report in the concerned Court within two months from the date of presentation of a certified copy of this order before the SHO of the police station.

(3.) The petitioner shall file a certified copy of this order and also a true copy of the writ petition, supplementary affidavit and counter-affidavit before the SHO of P.S. Mahila Thana, Allahabad within ten days.