ALIM Vs. STATE OF ODISHA

JUDGEMENT

(1.) By means of the present application, the Petitioners seek to quash the order dtd. 2/5/2017 passed by the learned JMFC, Pattamundai in G.R. Case No.357 of 2014, which was initiated at the instance of the Opposite Party-wife against the Petitioners.

(2.) The background facts of the case are that the Petitioners, being the husband and his relatives, were charge-sheeted in connection with G.R. Case No.357 of 2014, arising out of Pattamundai P.S. Case No.237 of 2017, for the offences punishable under Ss. 498-A/341/323/294/406/506/34 of the IPC read with Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) Mr. Mohanty, learned counsel for the Petitioners, submits that subsequently, the marital dispute between the parties was amicably settled through mediation. In terms of the said settlement, both Petitioner No.1 and Opposite Party No.2, being husband and wife, agreed to put an end to all litigations. Acting upon such settlement, they filed a joint petition for compromise before the learned Judge, Family Court, Kendrapara in Criminal Proceeding No.824 of 2014, which had been initiated by Opposite Party No.2 seeking maintenance. Pursuant to the settlement, Petitioner No.1 paid a sum of Rs.3,60,000.00 to Opposite Party No.2 towards her permanent alimony and an additional sum of Rs.23,505.00 by way of Bank Draft towards her dower and maintenance for the iddat period.