VIKAS SARAOWGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Sidhi Jalan, learned counsel for the petitioners, Mr. Ravi Prakash, learned counsel for the State and Mr. Rishav Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceedings in connection with Dumka Town P.S. Case No.57 of 2022, for the offences registered under Ss. 498-A, 341, 323 and 406 of the Indian Penal Code read with Sec. 3 and 4 of the Dowry Prohibition Act, pending in the court of the learned Chief Judicial Magistrate, Dumka.

(3.) Ms. Sidhi Jalan, learned counsel for the petitioner submits that this matter is arising out of matrimonial dispute and with an intervention of family friends and well-wishers of the petitioner no.1 and opposite party no.2, now this matter has been settled and by way of settlement, it was agreed that the husband (petitioner no.1) will pay Rs.20.00 Lakhs to the wife (opposite party no.2) as one time full and final permanent alimony. She further submits that the petitioner no.1 has already paid Rs.20.00 Lakhs to opposite party no.2. She also submits that in terms of the compromise, which is annexed at Annexure-2 of the petition, Original Suit No.144 of 2022 has been filed before the Family Court, Dumka and in paragraph 8 of the said plaint, this fact has been disclosed. She further submits that the statement of petitioner no.1 and opposite party no.2 has been recorded and the matter has been posted for judgment in the Family Court, Dumka.