DWARIKA KURRE, S/O DASRATH KURRE, AGED ABOUT 29 YEARS Vs. STATE OF CHHATTISGARH THROUGH S.H.O., PAMGARH, DISTRICT JANJGIR

JUDGEMENT

(1.) The Petitioners have filed the instant petition under Sec. 482 of the Code of Criminal Procedure for quashment of the criminal proceedings pending before the Judicial Magistrate First Class, Pamgarh, District Janjgir-Champa registered as Criminal Case No. 746 of 2012.

(2.) The facts of the case, in brief, are that a complaint was lodged by Respondent No. 2, Smt. Santoshi against the Petitioners in Mahila Thana, Bilaspur and on the basis of the report of the Mahila Thana, Bilaspur, Police Station Pamgarh, District Janjgir-Champa registered Crime No. 488 of 2012 against the Petitioners for the offences punishable under Sections 498-A and 325/34 of the Indian Penal Code and filed charge-sheet before the Judicial Magistrate First Class, Pamgarh, District Janjgir-Champa on 25.1201 Now, Respondent No.2/Complainant Smt. Santoshi and the Petitioners have entered into a compromise and have jointly filed an application (I.A. No. 1 of 2017) without any fear or pressure for compromise and Smt. Santoshi does not want any action against the Petitioners. The Trial Court has not decided the application pending before it for compromise between the parties till date.

(3.) In support of I.A. No. 1 of 2017 filed under Sec. 320 (2)/482 of the Code of Criminal Procedure, statements of Smt. Santoshi, wife of Dwarika Kurre, Dwarika Kurre, son of Dashrath Lal Kurre, Dashrath Lal Kurre, son of Mahadev Kurre and Brihaspati Bai, wife of Dashrath Lal Kurre have been recorded before the Registrar (Judicial) of this Court today in which it has been stated that a compromise has been arrived at between Respondent No. 2, Smt. Santoshi and the Petitioners and Respondent No. 2, Smt. Santoshi has also stated therein that she is peacefully residing with her husband Dwarika Kurre, mother-in-law Brihaspati, father-in-law Dashrath Lal Kurre, brother-in-law Har Prasad Kurre and sister-in-law Seema Bai alias Har Bai at Village Sihali, Tahsil Pamgarh, District Janjgir-Champa and she does not want any action against the Petitioners.