AJAY JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashment of criminal proceedings in Criminal Case No.209/2016 (State of Chhattisgarh Vs. Ajay Jaiswal and others) pending against them in the Court of Judicial Magistrate First Class, Kartala for the offence punishable under Section 498-A/34 IPC.

(2.) Pursuant to order of this Court, statements of the petitioners and respondent No.2 have been recorded, in which respondent No.2/complainant has categorically stated that relation has become cordial and petitioner No.1 and respondent No.2 are living happily together as husband and wife, as such, criminal proceedings be quashed.

(3.) Learned counsel for the petitioners and learned counsel for respondent No.2 would submit that the dispute between the parties has been amicably settled and pursuant to the order of this Court, the petitioners and respondent No.2 have been examined before the Additional Registrar (Judl.) and their statements have been recorded.