AVINASH PESHWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CrMP No.250/2021 has been preferred by Avinash Peshwani and Others seeking to quash the FIR No.1/2021, registered at Police Station Mahila Thana Raipur, District Raipur for offence under Sec. 498-A read with Sec. 34 of the IPC, whereas CrMP No.1485/2022 has been preferred by Smt. Roshani Peshwani, wife of Avinash Peshwani and Others seeking to quash the FIR No.809/2020, registered at Police Station Sarkanda, District Bilasupur for offence under Ss. 147, 294, 323, 427, 506 of the IPC.

(2.) Facts of the case are that Avinash Peshwani got married with Roshani Peshwani in the year 2019. After some time of the marriage, their relations became bitter and the husband has filed an application on 19/3/2020 to declare the marriage as void before the Family Court, Raipur and the wife has also filed an FIR at Mahila Thana, Raipur vide FIR No.1/2021 on 2/1/2021 for offence under Sec. 498-A/34 of the IPC. Husband Avinash Peshwani has also lodged an FIR at Police Station Sarkanda vide FIR No.809/2020 on 28/8/2020 for offence under Ss. 147, 294, 323, 427, 506 of the IPC against his wife.

(3.) Learned counsel for the petitioner would submit that both the parties have settled their dispute amicably and an application for compromise has also been filed before the Family Court for mutual divorce.