Amitav K. Gupta, J. - (1.) I.A.No.9535 of 2018 Learned counsel for the petitioners has submitted that both the parties have amicably settled the matter and they are leading a happy conjugal life. That the instant interlocutory application has been filed jointly by both the parties regarding the compromise and amicable settlement of the matter. That in view of the amicable settlement the O.P.no.2 does not want to proceed with the case. Learned counsel for the petitioners has also placed reliance on the decision of the Supreme Court in the case of Gian Singh vs. State of Punjab, 2012 10 SCC 303 and submitted that the matrimonial dispute between the parties has been resolved and they are living and leading a happy conjugal life, therefore, in the interest and for the ends of justice the criminal proceedings and the FIR be quashed.
(2.) Heard. On perusal of the joint compromise petition it is evident that the parties have amicably settled the matter and the O.P.no.2 along with her minor daughter is leading a happy conjugal life with her husband, i.e., petitioner no.1 and the differences between petitioners no.2,3 and 4 have also been resolved hence, the continuance of criminal proceeding will be an abuse of process of the Court accordingly, the entire criminal proceeding including the order taking cognizance dated 12.01.2017 arising out of Khunti P.S.Case no.137/2016 (G.R.NO.438/2016) is hereby quashed.
(3.) The petition stands allowed. Consequently, I.A.No.9535 of 2018 stands disposed off.;