DINESH KUMAR JAIN Vs. SUDARSHAN SETHI & ORS

JUDGEMENT

(1.) We have heard the appellant appearing in person. Shri Alok Gupta, Secretary, Department of Personnel, Government of Rajasthan, has appeared for the State-respondents.

(2.) This Court took cognizance and issued notices in contempt proceedings alleging non-compliance of the order passed by the Division Bench of this Court on 21.10.2011 accepting the compromise between the petitioner and his wife, arrived at the Mediation Centre.

(3.) A matrimonial matter was referred to the Mediation Centre by the Court in which the parties appeared at the Mediation Centre and participated in the process of Mediation for settlement, in which they agreed that the husband shall pay an amount of Rs.1,50,000/- (Rupees : One Lac Fifty Thousand) to the wife, and no further amount will be claimed by her from her husband. The parties also agreed to dissolve the marriage by mutual consent. They further agreed to drop the criminal proceedings under Section 498-A and 406 IPC for which a charge sheet was filed in a criminal case, to be consigned to records and the charges to be dropped and the proceedings of the case to be closed. Keeping in view the principles laid down by the Hon'ble Supreme Court in B.S. Joshi & Ors. Versus State of Haryana & Anr, 2003 4 SCC 675, the Division Bench of this Court accepted the compromise and closed the proceedings arising out of FIR No.22/2004 with directions that the criminal proceedings will be quashed and consigned to record.