RAJESHWARI Vs. DEVANAND

JUDGEMENT

(1.) HEARD . Even when the list was revised none appeared for and on behalf of the petitioner. Examined the validity and correctness of the impugned order.

(2.) BY the impugned order the learned Magistrate has declined to permit the parties to file a compromise in respect of the offences u/ss. 406 and 498-A I.P.C., presumably on the ground that offence u/s. 498-A is non-compoundable offence. For that reason he appears not to have agreed to grant permission to the parties to compound the offence u/s. 406 I.P.C. as well.

(3.) HOWEVER , it is noticed by this Court that the dispute related between a wife and her husband. Matrimonial disputes are required to be looked at obviously from a different angle particularly keeping in view the social and cultural conditions prevailing in our society. Provisions contained in our matrimonial enactments require the concerned courts to try to bring the unwilling parties to the matrimonial relationship together by making every sort of effort. It may further be kept in mind that the concept of divorce and separation is alien to the social and religious philosophy of the parties in the present case. In that view of the matter, where it is found that a family dispute may take the parties to a point where a matrimonial relationship may be broken or is likely to be broken, the dispute should be tried to be settled down and the relationship kept intact by relaxing the provisions of the Code. Section 482 Cr.P.C. confers ample powers upon this court not only to prevent the abuse of the process of the court but also to secure the ends of the justice. In the case of matrimonial dispute the ends of justice would be met if the matrimonial fibre between spouses be kept intact.