DR. PRANAY VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I. A. No. 2588 of 2016 This interlocutory application has been preferred by the petitioner for disposing of Criminal Revision No. 697 of 2007 in view of the subsequent event which had taken place between the petitioner and the opposite party nos. 2 & 3.

(2.) Learned counsel for the petitioner has submitted that a compromise was effected between the petitioner and the opposite party no. 2 before the Principal Judge, Family Court, Bilaspur, Chattisgarh wherein on the basis of such compromise, a decree was prepared. It has been submitted that both the parties have agreed to settle all the matters which have been instituted for and against them and in fact pursuant to the divorce obtained by mutual consent, an amount of Rs. 5,70,000/- as agreed upon as already been paid to the opposite party no. 2. It has therefore been submitted that in view of the compromise, the maintenance case should be dropped.

(3.) Mr. Navneet Sahay, learned counsel for the opposite party nos. 2 and 3 has accepted the factum of compromise and stated that he does not have any objection, if the impugned order dated 10.07.2007 passed by Sri Pradeep Kumar Singh, Principal Judge, Family Court, Dumka in Cr. Misc. Case No. 67 of 2005 be set aside.