KARNAL RANJIT KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners, in the instant case, are the matrimonial relatives of (lie opposite party No. 2 who was married to the petitioner No. 1. It appears that on account of matrimonial discord, a complaint case under Section 498A of the Indian Penal Code was set in motion by the opposite party No.2 wife. The facts which have been narrated in the instant case may not be relevant in view of the fact that a joint application for divorce by mutual consent was later on filed on 28-8-2002 being Title (Matrimonial) No. 88 of 2002 before the learned District Judge, Bokaro and after hearing the parties, the marriage was dissolved by the judgment and decree dated 2-12-2002 decreeing the suit and dissolving the marriage.

(3.) Mr. Sumir Prasad, learned counsel appearing for the opposite party No. 2 supports the contention of the petitioner and also states that the marriage has finally been dissolved and his client i.e. the opposite party No. 2 is no longer interested in pursuing the complaint lodged under Section 498A of the Indian Penal Code.