PRADEEP KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri B. Ram, learned counsel for the petitioner, Sri Tarak Nath Singh, learned counsel for opposite party no. 2 and learned A. G. A. for the State-respondent.

(2.) So far as Case Crime No. 29 of 2010 under Sections 498-A , 323 , 504 , 506 IPC and Section 3/4 D. P. Act, Police Station Mahila Thana, District Etah is concerned, proceedings have been disposed of in Criminal Misc. Application No. 39663 of 2011 under Section 482 Cr. P. C. In Case No. 885 of 2011 under Section 12 of the Domestic Violence Act the proceedings have been quashed in terms of compromise arrived at between the parties vide order dated 8. 8. 2019 passed in application No. 25531 of 2016 " Pradeep Kumar v. State of U. P . , and in regard to the third case i. e. Case No. 852 of 2011, Smt. Preeti v. Pradeep Kumar under Section 125 Cr. P. C. an interim order has been passed by this Court in the present writ petition.

(3.) Learned counsel for the petitioner has drawn my attention to an order dated 2. 8. 2017 passed by this Court in First Appeal No. 570 of 2015 ( Smt. Preeti v. Pradeep Kumar ), whereby the marriage between the petitioner and respondent no. 2 stood dissolved by a decree of divorce.