MOHD JAVED AND ANR. Vs. STATE AND ANR.

JUDGEMENT

(1.) LEARNED Counsel for the petitioners submits that vide FIR No. 198/2004 dated 8.6.2004 a case was registered under Section 498 -A/406/34 IPC at Police Station Nabi Karim against the petitioners on the complaint of respondent no. 2.

(2.) LEARNED Counsel further submits that vide compromise deed dated 29.04.2009 the matter has been resolved between the parties and respondent no. 2 is no more interested to pursue the case further. It is further submitted that pursuant to compromise mentioned above, marriage between the petitioner no. 1 and respondent no. 2 has been dissolved by the competent Court, therefore, the FIR may be quashed.

(3.) LEARNED APP on the other hand submits that in the present case charge sheet has been filed but charges are yet to be framed. She prayed that in the event, FIR is quashed, heavy costs may be imposed upon the petitioners, as the government machinery has been used and precious time of the Court has been consumed.