Rajasthan High Court - Jodhpur
Sunil Solanki & Ors. vs State Of Raj. on 19 August, 2015
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Petition No.597/2015
Sunil Solanki & Ors. vs State of Raj.
Date of Order :: 19.08.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. Haider Agha, for the petitioner. Mr. Rajesh Bhati, PP.
Mr. Sanjay Vyas, for the complainant.
In pursuance of the order passed by this Court, the Family Court, Jodhpur accepted the divorce in between the parties. The divorce decree passed by the Family Court on 09.07.2015 is placed on record.
I have perused the divorce decree. In my opinion, now there is no embargo to accept the compromise arrived between the parties for the purpose of offence under Section 498-A I.P.C.
In view of above while following the judgment rendered by Hon'ble Supreme Court in case of B.S. Joshi Vs. State of Haryana, reported in 2003 (4) SCC p.675, the compromise filed by the parties for compromise under Section 498A IPC is hereby accepted and the proceedings against the petitioner in Criminal Case No.58/2013 pending before Addl. Civil Judge (JD) & Metropolitan Magistrate No.2, Jodhpur Metropolitan is hereby quashed and set aside.
The misc. petition is allowed in above terms.
(GOPAL KRISHAN VYAS),J.
arun