NANDA KISHORE SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS CRLMC under Section 482 of the Cr.P.C. has been filed by the petitioners with a prayer for quashing the proceeding in G.R. Case No.841/2006 corresponding to Jatni PS Case No.47 (23) pending in the Court of S.D.J.M., Bhubaneswar.

(2.) BRIEF fact giving rise to this CRLMC is that petitioner No.1, Nanda Kishore SIngh, and old man of 71 years, petitioner No.2, Bilashini Singh, aged 67 years is the wife of petitioner No.1 and petitioner No.3, Kalu Charan Singh is their son. The marriage of Shantilata Singh, the sister of the informant of this G.R. Case was solemnized with petitioner No.3 in the year 2004 as per the Hindu rites and customs. Sometime after the marriage there was, as alleged, demand of a further sum of Rs.40,000/ - by these petitioners for which there arose dispute between the two families and Shantilata Singh, the wife of petitioner No.3 and the sister of the informant, was ill -treated and on 25.2.2006 after the informant left Shantilata Singh in the house of the petitioners there was attempt on her life and the informant went and brought his sister and lodged an F.I.R. on 26.2.2006 on the basis of which the case was registered under Sections 498 -A, 323, 307, 506/34 of the Indian Penal Code and under Section 4 of the D.P. Act by the Jatni Police.

(3.) BOTH Shantilata Singh, wife of the petitioner No.3 and the informant filed affidavits separately stating therein that the matter has been settled and neither of them wants to proceed with the case as conjugal harmony has come back and both of them are leading a happy conjugal life since then.