(1.) ST petitioner is the son of petitioner Nos.2 and 3. Petitioner No.4 is brother of petitioner No.3. Petitioner No.1 married to the 2nd respondent. On account of some differences, 2nd respondent lodged a complaint againST the petitioners and the same came to be inveSTigated and charge sheet is filed in CC No.142/2009 for the offences punishable under Section 498-A, 506 r/w Sec 34 of IPC and Section 7 of Dowry Prohibition Act. In the mean while, 1ST petitioner and 2nd respondent compromised the matter before the Family Court in MC No.2704/2010. The Family Court vide order dated 06.01.2012 dissolved the marriage between the 1ST petitioner and 2nd respondent. In terms of settlement, 2nd respondent acknowledged the receipt of Rs.22,50,000/- before the Family Court.
(2.) IN the circumstances, both the parties are present before this Court and submit that, they may be permitted to compound the offences. IN identical circumstances, the Hon'ble Supreme Court in B.S.Joshi v. State of Haryana reported in AIR 2003 SC 1386, held that, there is no impediment for this Court to permit the parties to compound the offences involved in the case.