VIKAS GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON January 26, 1992, Mr. Vikas Gupta was married to Smt. Bharti Gupta. It appears that their marriage did not last long and they started living separately soon thereafter. The matrimonial acrimony reached a climax. Mr. Vikas Gupta initiated proceedings for the annulment of marriage by a decree of divorce before the Additional District Judge at Ambala. Smt. Bharti Gupta lodged an FIR with the Police Station, Panchkula. Her husband as well as parents-in-law, apprehending their arrest and harassment, approached this Court for the grant of anticipatory bail.

(2.) SINCE the entire dispute had arisen on account of differences between husband and wife, it was considered appropriate to send for the parties. They had actually appeared in Court on February 2, 1994. Both the parties were questioned. It was clear that they were not in a position to stay together. Seeing the entire situation, counsel for the parties had considered the possibility of ending their trauma by arriving at mutually acceptable compromise so that the litigative process could be cut-short. They have succeeded and arrived at a compromise. The deed of compromise has been produced along with an application. The parties have also appeared personally. Their statements have been recorded.

(3.) IT may be mentioned that two demand drafts drawn on the State Bank of India for a total amount of Rs. 1,85,000/- have been handed over by Mr. Vikas Gupta to Smt. Bharti Gupta in Court today. This amount has been paid by Mr. Vikas Gupta in full and final settlement of all claims that may or could have been made by Smt. Bharti Gupta. She has accepted this amount in full and final settlement of her claims. It is consequently directed that she will not be entitled to make any claim against Mr. Vikas Gupta in future. It may be added that in view of the marriage between the parties having been dissolved by a decree of divorce, the proceedings pending in the District Court at Ambala shall be deemed to have been dropped.