(1.) The petitioner has filed present petition under Section 482 of the Cr.P.C. for quashing of the FIR dated 27.11.2020 lodged against the petitioners for committing offence under Sections 498-A, 34 of I.P.C. before Police Station- Darri, District- Korba (C.G.). The said FIR was registered on the basis of complaint made by respondent No. 2, who is wife of petitioner No. 1.
(2.) The brief facts, as projected by the petitioners in this case, are that petitioner No. 1 is son of petitioner No. 2 and petitioner No. 3 and 4 are cousin brothers of petitioner No. 1. Marriage of petitioner No. 1 and respondent No. 2-complainant was solemnized on 17.01.2019 as per Hindu rituals and custom at Sambalpur. There was matrimonial dispute between petitioner No. 1 and respondent No. 2, therefore, petitioner No. 1 filed an application on 06.11.2020 under Section 13 of the Hindu Marriage act, 1955 for obtaining decree of divorce by mutual consent. Thereafter, respondent No. 2 filed a complaint on 27.11.2020 at Police Station- Darri, District- Korba against the petitioners alleging that the petitioners have tortured her and demanded dowry from her family. On the basis of that complaint, FIR bearing registration No. 0258 has been registered against the petitioners for committing offence under Section 498-A, 34 of I.P.C. The petitioners have preferred anticipatory bail before the trial court, which was rejected. This Court vide order dated 07.12.2020 has granted anticipatory bail to the petitioners. The family dispute between petitioners and respondent No. 1 relies their shortcoming and reached to amicable solution of compromise as per compromise agreement dated 24.01.2021 (Annexure P/4). Clause 3, 4 and 7 of the agreement reads as under:-
(3.) Thereafter, the petitioners have filed the present petition under Section 482 of the Cr.P.C. for quashing of the charges levelled against them under Sections 498-A, 34 of I.P.C.