VIMLA TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr. Chandra Shekhar Azad, learned counsel along with Mr. Sadashiv Tiwari, for the petitioners; learned A.P.Ps. for the State and Mr. Sanjay Singh, learned counsel for the opposite party no. 2.

(2.) The petitioners are accused in Complaint Case No. 25802 (C) of 2014, which has been filed by the opposite party no. 2 against her husband, who is petitioner in Cr. Misc. No. 3607 of 2015 and his relatives who are petitioners in the other two cases. Upon inquiry, the Court below has taken cognizance on 25/7/2014 against the petitioners under Ss. 498A, 406, 494, 323 and 504 of the Indian Penal Code. The same is impugned in the present applications.

(3.) At the very outset, learned counsel for the parties submitted that the matter has been compromised between the parties in lieu of which the petitioners have agreed to pay Rs.8,50,000.00 to the opposite party no. 2 by way of a one time full and final settlement. It was submitted that the parties have also agreed that as they have been living separately for more than five years, in view of the final settlement between them, they would move before the Principal Judge, Family Court, Patna for dissolution of their marriage so that they may move on with their lives. It was further submitted that the parties have agreed not to interfere in the life of each order in future also.