AMARPREET SINGH DHANJAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up by hybrid mode.

(2.) Mr. Manoranjan Mishra, learned counsel for the petitioner draws my attention to Annexure-3 which is the agreement dtd. 29/11/2021 between the petitioners and the opposite party no.2-informant from which it is apparent that the parties have decided to dissolve the marriage between the first party and second party no.1 and also agreed that both the parties will withdraw the cases pending in the respective courts and the present case and the details of the present case i.e. 1CC Case No. 40 of 2019 corresponding to Barbil P.S. Case No. 139 of 2019 (G.R. Case No. 404 of 2019) pending in the court of J.M.F.C., Barbil has been indicated. He further submits that the marriage between the parties has been dissolved vide 31/1/2022. He also submits that as the matter has been settled between the parties and they do not want to proceed with the cases filed against each other, this application under Sec. 482 Cr.P.C. has been filed for quashing the G.R. Case No. 404 of 2019 pending in the court of J.M.F.C., Barbil.

(3.) Considering the said submission, issue notice to the opposite parties. Since Mr. S.S. Pradhan, learned Additional Government Advocate accepts notice on behalf of Opposite Party No.1, an extra copy of the brief be served on him within seven working days enabling him to obtain instruction in the matter.