DALJEET SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel appearing on behalf of Opp.Party no.2 submits that in the case a compromise has already taken place in between the parties and accordingly, the complainant does not want to further pursue with the case. He further submits that complaint case was filed by Opp.Party no.2 mainly on allegation of torture for dowry and accordingly the court had taken cognizance of the offences under Section 498A of the Indian Penal Code and 3 and 4 of the Dowry Prohibition Act. He submits that the husband and wife are now living peacefully and Opp.Party no.2 does not want to pursue the complaint case.

(2.) IN view of submission made by the learned counsel appearing on behalf of Opp.Party no.2 , no purpose would be served by allowing the proceeding in Complaint Case No.1449 of 1997 to further proceed and with a view to prevent the abuse of the process of the court, it is desirable to quash the order of cognizance 20.10.1997 as well as all subsequent proceeding in Complaint Case No.1449 of 1997. Accordingly, the petition stands allowed.