VISHAL IDNANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 482 of the Cr.P.C, seeking quashment of FIR bearing Crime No. 6 of 2020 registered at Police Station Mahila Thana, District Raipur for the offence punishable under Ss. 323, 34, 498A and 506 of the IPC on account of amicable settlement arrived at between the parties.

(2.) The case of the prosecution, in brief, is that the marriage was solemnized between the petitioner No. 1 (husband) and respondent No. 2 (wife) on 18/1/2019. Thereafter the petitioners used to torture the complainant/respondent No. 2 for demand of dowry and thereafter respondent No. 2 lodged report against the petitioners before police station Mahila Thana, Raipur on the basis of which FIR bearing Crime No. 6 of 2020 was registered for offence punishable under Ss. 323, 34, 498-A and 506 of IPC.

(3.) Learned counsel for the petitioners would submit that he has filed the present Cr.M.P. for quashing of FIR bearing Crime No. 6 of 2020. He further submits that he has filed this Cr.M.P. for quashment of the FIR on the strength of settlement arrived between the petitioners and respondent No. 2 and now they don't want to continue with the criminal case. He further submits that the petitioner No. 1 and respondent No. 2 have settled their dispute and applied for mutual divorce before the Family Court Raipur.