BHARMARBAR Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD

(2.) INVOKING jurisdiction of this Court under Section 482 Code of Criminal Procedure the Petitioner seek to quash the further Proceedings of G.R. Case No. 228 of 1997 pending before the JMFC, -Pattamundai. The said G.R. Case was initiated on the basis of an FIR filed by opposite party No. 2 to this case. Charge sheet has been submitted against the Petitioners for commission of offences under

(3.) AFTER receiving notice, opposite party No. 2 - wife has entered appearance through her counsel. Learned Counsel for her submits that the dispute among the parties has since been settled in the meanwhile and the opposite party No. 2 - wife is no more interested to prosecute the G.R. Case. The opposite party No. 2 - wife also admits about the clause embodied in the decree of divorce specifically indicating that the present G.R. Case would be compromise between the parties after the marriage is dissolved on consent..