ANANT KUMAR JAIN Vs. NIDHI JAIN AND ANOTHER

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed by the petitioner for quashing of Criminal Case No.4/2 of 2011, registered under Sections 498-A and 406 of IPC, titled 'Nidhi Jain versus Anant Kumar Jain', pending in the Court of learned Additional Chief Judicial Magistrate, Court No.1, Paonta Sahib, along with all consequential proceedings including charges framed by the learned ACJM, Court No.1, Paonta Sahib, District Sirmaur, H.P.

(2.) The facts, in brief, are that marriage between petitioner and respondent No.1 was solemnized on 19.10.2008 at Paonta Sahib according to Hindu rites and rituals. After sometime, the relationship between petitioner and respondent No.1 turned sour and both of them entered into litigation against each other.

(3.) Today, petitioner and respondent No.1 are present in the Court and identified as such by their respective counsel(s). It is averred by the learned counsel for the parties that the petitioner and respondent No.1 have now entered into a compromise and statements of the parties as Annexures P-14 and P-15 and copy of order dated 04.06.2016 (Annexure P-16) passed by the learned Additional Sessions Judge, Sirmaur District at Nahan, thereby dissolving the marriage between the parties, have been placed on the case file to this effect. It is stated by respondent No.1 that in view of the compromise now she does not want to purse this case against the petitioner.