NIKHIL NATHANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioners have filed this petition under Sec. 482 of the Criminal Procedure Code, 1973 (in brevity 'Cr.P.C.') seeking quashing of First Information Report ('FIR') No.82/2022 dtd. 8/5/2022 under Ss. 498A, 377 and 34 of Indian Penal Code, 1860 (for brevity 'IPC') registered at Police Station Mahila Thana, Raipur (C.G.) along with all consequential proceedings arising out of the said FIR, on the basis of compromise.

(2.) Facts of the case are that petitioner No.1 Nikhil Nathani was married to respondent No.2 Chandni Nathani on 21/2/2018. Thereafter, an FIR was lodged by respondent No.2 against her husband and other family members and offence was registered under Ss. 498A, 377 and 34 of IPC. It is contended that petitioner No.1 Nikhil Nathani and respondent No.2 Chandni Nathani have parted their ways. It is further contended that settlement in between the parties has been arrived at and by way of deed of settlement dtd. 19/10/2022.

(3.) Learned counsel for the petitioners submits that the dispute arose between the parties is purely a matrimonial dispute arising out of personal discord and the FIR was a result of matrimonial dispute between them. He further submits that both the parties have settled their dispute vide deed of settlement dtd. 19/10/2022. It is further contended that as the parties have recorded their statements on 29/11/2022 and they have recorded that the dispute arose between them is amicably settled, FIR No.82/2022 be quashed.