AKHILESH TRIPATHI Vs. MEGHNA TRIPATHI WIFE

JUDGEMENT

(1.) By way of instant petition, prayer has been made on behalf of the petitioners for quashing criminal proceedings under the Domestic Violence Act in Case No. 47/2018, titled as Meghna Tripathi v. Abhijit Tripathi and Ors, pending before learned ACJM-1, Shimla, H.P., on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Pursuant to order dated 8.9.20921, parties have come present. Ms. Anu Tuli Azta, learned counsel appearing for respondent No.1, states that parties have resolved to settle their dispute amicably inter-se them and as such, proceedings initiated at the behest of the respondent under Domestic Violence Act, in case No. 47 of 2018, pending before the learned ACJM-I, Shimla, can be quashed and set-side. She further states that as per amicable settlement arrived inter-se parties, respondent No.1-Meghna Tripathi as well as proforma respondent No.2 Abhijit Tripathi have resolved to get their marriage dissolved by way of mutual consent and in this regard, they have approached the competent court of law at Indore, Madhya Pradesh and as such, no fruitful purpose would be served by keeping the proceedings sought to be quashed alive.

(3.) Ms. Meghna Tripathi, respondent No.1, who is present in the Court and has been identified by Ms. Anu Tuli Azta, Advocate, states that she of her own volition and without there being any external pressure has entered into compromise with the parties. She states that besides filing petition for annulment of their marriage by way of mutual consent in the competent court of law at Indore (MP), she as well as proforma respondent No.2 have decided to withdraw all the cases filed by them against each other in various courts of law and as such, she shall have no objection in case present petition is allowed and criminal proceedings initiated at her behest against the petitioners as well as proforma respondent No.2 are ordered to be quashed and set aside. Her such statement is taken on record.