ANIL GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the petitioners, Mr. Manoj Kumar, learned counsel for the State and Mr. Parth Jalan, learned counsel for respondent no.2.

(2.) This petition has been filed for quashing of the entire criminal proceedings of the FIR in connection with Taljhari P.S. Case No.40/2022 registered under Sec. 341, 323, 307, 364, 511, 120B, 34 of the Indian Penal Code, pending in the Court of the learned Sub Divisional Judicial Magistrate at Dumka.

(3.) Mr. A.K. Kashyap, learned senior counsel for the petitioners submits that the wife of respondent no.2, namely, Vasudha Gupta has lodged FIR being Ranibagh P.S. Case No.14/2021 in Delhi under Sec. 498A and other Ss. of the Indian Penal Code against respondent no.2 and his family members, which was settled later on. He further submits that in the present case, the allegations are made that the petitioners, who happened to be father-in-law and brother-in-law of respondent no.2 respectively, hatched conspiracy against respondent no.2 and apart from that, there is nothing against the petitioners. He submits that now good sense has prevailed between the parties and compromised has already taken place. He also submits that after notice, the learned counsel has appeared on behalf of respondent no.2. He draws attention of the Court to Annexure-3 of the petition which is the settlement/compromise between Vasudha Gupta and Amit Vikram Awasthi. He submits that in view of the terms and conditions, the mutual divorce has already been granted vide order dtd. 15/5/2023. He submits that the said terms and conditions is also there, wherein, it has been disclosed that the case filed against the petitioners shall be withdrawn by respondent no.2 and another case being Ranibagh P.S. Case No.14/2021 filed in Delhi by the daughter of petitioner no.1 against respondent no.2 and his family members shall also be withdrawn.