Jagdish Mahto vs The State of Jharkhand

Both the parties have amicably decided to settle their matrimonial dispute on the terms given in the joint compromise petition filed today. One of the terms being that the respondent-wife shall withdraw the Complaint Case No. 40 of 2008 filed by her for the offences under Section 498-A of the Indian Penal Code and Section 3 / 4 of the Dowry Prohibition Act, pending before the Chief Judicial Magistrate, Ranchi. The appellant-husband shall also withdraw one Criminal Revision filed by him, pending before this Hon''ble Court.

It is submitted by learned counsel for the respondent-wife that the next date in the Complaint Case No. 40 of 2008 is 28.6.2017, but she wants to withdraw the said case earlier, so that this matter may be disposed of on the basis of compromise in this case.

In that view of the matter if the complainant files an application for recalling the date and withdrawing the Complaint Case No. 40 of 2008, the same shall be favourably entertained by the Trial Court and appropriate order shall be passed.

In the meantime, the appellant-husband shall also withdraw the Criminal Revision, pending in this Court.

Learned counsel for the appellant has deposited four Demand Drafts bearing Nos. 444160, 444161, 444162 and 444163 dated 16.6.2017, issued by the Bank of India, Vaishali Branch, for the agreed amount, in favour of the respondent- wife. Let the same be kept in the safe custody of the Registrar General of this Court.

Let this appeal be again listed on 28th of June, 2017, so that if the cases are withdrawn in the meantime, the compromise may be affected on that date.