JAGJEET SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 19.12.2017 passed by Additional Chief Judicial Magistrate, Court No.2, Pilibhit in Complaint Case No.3795 of 2017 (Smt. Sudeep Kaur Vs. Jagjeet Singh and others) under sections 498A , 323 , 504 , 376 IPC, Police Station-Madhavtanda, District-Pilibhit as well as order dated 20.07.2018 passed by Additional Sessions Judge/Fast Court(New), Pilibhit in Criminal Revision No.09 of 2018 whereby the summoning order dated 19.12.2017 has been affirmed as well as entire proceeding of complaint case no.3795 of 2017(arising out of complaint dated 10.04.2017) pending in the court of Additional Chief Judicial Magistrate, Court no.2, Pilibhit.

(3.) Pursuant to the earlier order of the court dated 21.01.2019, the matter was referred to Allahabad High Court Mediation and Conciliation Centre. The mediation has resulted into success and the report of mediation dated 30.07.2019 shows that the applicants have paid Rs.27 lacs to opposite party no.2 as her permanent alimony. It is further contended that on the strength of this settlement, the nuptial knot between the contesting parties has already been dissolved. Therefore, no useful purpose would be served to keep the matter alive and pending. This fact of compromise has been confirmed and nodded in affirmative by the counsel for the opposite parties and has been jointly submitted that there would be no harm and error and would be in the interest of justice that the proceedings may be quashed in the light of the compromise.