(1.) The petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR registered at Police Station Mahila Thana Raipur, Distt. Raipur in Crime No.19/2017 for offence punishable under Section 498-A of IPC at the instance of respondent No.2.
(2.) Learned counsel for the petitioner submits that the dispute between the parties has been amicably settled and pursuant to the order of this Court, the petitioner and respondent No.2 have been examined before the Additional Registrar (Judl.) and their statements have been recorded. He further submits that divorces has already been granted by Family Court on the basis of mutual consent of the parties.
(3.) Mr. Ravi Bhagat, learned State counsel, would submit that offence under Section 498-A of the IPC is compoundable with the leave of the Court.