PARESH TANK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this order I.A. No. 3/2019 application opposing acceptance of petition for compounding / quashing the criminal proceeding pending before the subordinate court is being disposed of.

(2.) Petitioners have filed the CRMP under Section 482, Criminal Procedure Code (in short 'Cr.P.C.') for quashing the criminal proceedings in criminal case No. 9822/2017 pending before the JMFC Durg.

(3.) Petitioners were facing trial for the offences punishable under Section 498-A, 406, 323/34 of the Indian Penal Code (in short 'IPC') and Section 4 of Dowry Prohibition Act.