Allahabad High Court
Lalit Chaturvedi And 5 Others vs State Of U.P. And Another on 13 January, 2023
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- APPLICATION U/S 482 No. - 30472 of 2022 Applicant :- Lalit Chaturvedi And 5 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ravi Sahu,Amit Gupta Counsel for Opposite Party :- G.A.,Rajiv Dwivedi Hon'ble Shekhar Kumar Yadav,J.
Heard learned counsel for the applicants; learned A.G.A. for the State; Shri Rajiv Dwivedi learned counsel for the complainant and perused the record.
The prayer of the applicant is to quash the proceeding of Criminal Misc. Case No.72 of 2019 under Sections 17, 18, 19, 20, 22 Protection of Women from Domestic Violence Act-2005, Police Station-Jalaun, District-Jalaun.
Learned counsel for the parties submitted mediation between the parties has succeeded. The mediation report is annexed as S.A.1 to the supplementary affidavit. It is submitted that this is a matrimonial dispute which has been settled through mediation. Perusal of the mediation report indicates that a demand draft bearing no.730748 dated 14.11.2022 of Rs.5,00,000/- was handed over by the applicant-husband in favour of Mandakini Dwivedi (wife) and she had acknowledged the receipt of the same and it was further agreed that the remaining amount i.e. Rs.5,00,000/- shall be paid by the applicant at the time of final judgement in Case No.1022 of 2022 pending in Family Court, Kanpur Dehat by way of demand draft. It was also agreed that the parties shall move withdrawal application in the case filed by them against each other. The details of the cases are as under :-
(i) Case No.145 of 2021, filed under Section 125 Cr.P.C.
(ii) Case No.72 of 2019, filed under Sections 17, 18, 19, 20, 22 of D.V. Act.
In view of the above settlement arrived between the parties the present application is allowed and the proceeding in Criminal Misc. Case No.72 of 2019 under Sections 17, 18, 19, 20 and 22 of Protection of Women from Domestic Violence Act-2005, Police Station-Jalaun, District-Jalaun is hereby quashed.
Order Date :- 13.1.2023 Jyotsana