MAMTA DADSENA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition under Sec. 482 of CrPC has been filed seeking for quashment of the FIR, registered as Crime No.10 of 2014, at Police Station Amleshwar, District Durg and the consequential criminal proceeding initiated before the Court of Judicial Magistrate First Class, Bhilai-3, District Durg in Criminal Case No. 97 of 2014.

(2.) The present Petitioner is an accused in the said Criminal Case No. 97 of 2014 and is being prosecuted for the offence punishable under Ss. 365, 343, 120-B, 420 read with Sec. 34 of IPC. In addition, there was also a property dispute between the parties and for which a civil suit was also filed before the Court of Fourth Additional District Judge, Durg, which was registered as Civil Suit No.5-A/2015.

(3.) Pending the two disputes before the concerned Courts, the matter has been resolved amicably and a compromise decree was passed on 28/6/2015 in the light of the compromise entered into between the disputing parties before the Lok Adalat that was held on 28/6/2015.