CHANDAN ALIAS ANANDA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Though the matter has been listed for admission, on the consent of the learned counsel for the parties, it is taken up for final disposal at the stage of admission.

(2.) HEARD learned counsel for the parties.

(3.) LEARNED counsel for the petitioners submits that there has been an amicable settlement between the petitioners and opp.party No. 2 consequent upon which the opp.party No. 2 is living happily with her husband -petitioner No. 1. He submits that when the parties have amicably sorted out their differences and are living in cordial terms, continuance of the proceedings of G.R. Case No. 593 of 1999 will not only be abuse of process of the Court, but will also cause strain in the relationship between the parties. According to him in the aforementioned situation the best course is to quash the impugned order of charge and the further proceedings of G.R. Case No. 593 of 1999. To support his contention, learned counsel for the petitioners relied on the cases of B.S. Joshi and Ors. v. State of Haryana and Anr. 2003 (II) OLR (SC) 101 : (2003) 25 OCR (SC) 99; Tankadhar Thakur and Ors. v. State of Orissa and Anr., 2003 (Supp.) OLR (NOC) 964 : (2003) 26 OCR 331; Tasoraj Mahamad and Ors. v. State of Orissa and Anr., 2004 (II) OLR 642 : (2005) 30 OCR 188.