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Judgment
L. Mohapatra, J.—Pursuant to order of this Court on 14.3.2003 the Petitioner No. 1 an opposite party No. 2 are present in Court. On being questioned, the opposite party No. 2 stated that she had settled the dispute with her husband�petitioner No. 1 and is now staying with him without any difficulty. She has also filed an affidavit before this Court stating that she is now living peacefully with her husband for the last one year and there is no ill-feeling between them. She has also expressed her desire not to proceed with the case any further for a happy married life.
This application u/s 482, Code of Criminal Procedure has been filed challenging the order dated 23.8.2000 passed by the learned J.M.F.C., Pattamundai in G.R. Case No. 790 of 1999 taking cognizance of the offences under Sections 498A, 307 and 34 of the Penal Code. Since the Petitioner No. 1 and the opposite party No. 2 appearing before the Court have stated that they have settled the dispute and are living a peaceful life for more than one year, I am of the view that continuance of the proceeding may affect their happy marital life. Even though the offences under Sections 498-A and 307 of the Penal Code are not compoundable, in view of the reasons above, quash the proceeding in G.R. Case No. 790 of 1999 pending in the Court of the learned J.M.F.C., Pattamundai, Personal appearance of the Petitioner No. 1 and the opposite party No. 2 is dispensed with.
The Crl. Misc. Case is disposed of.
Urgent certified copy of the order be granted on proper application.