JITENDRA RAGHUVANSHI Vs. BABITA RAGHUVANSHI

JUDGEMENT

(1.) Leave granted.

(2.) The important question that falls for determination in the instant appeal is about the ambit and scope of the inherent powers of the High Courts under Section 482 of the Code of Criminal Procedure, 1973 (in short "the Code") in quashing of the criminal proceedings in non-compoundable offences relating to matrimonial disputes.

(3.) This appeal is directed against the final judgment and order dated 04.07.2012 passed by the High Court of Madhya Pradesh, Bench at Indore in M.CR.C. No. 2877 of 2012, whereby the High Court dismissed the petition filed by the appellants herein under Section 482 of the Code for quashing of proceedings in Criminal Case No. 4166 of 2011 pending in the Court of Judicial Magistrate Class I, Indore.