RAIS AHMAD Vs. RUSHADA RAHMAN

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the proceedings of criminal complaint case no. 1088 of 2009, Smt. Rushada Rahman vs. Rais Ahmad, relating to offence punishable under section 406 IPC, pending in the court of Additional Chief Judicial Magistrate, Haldwani.

(3.) Learned counsel for the petitioners, and learned counsel for the respondent (complainant) stated that parties to matrimony have entered into compromise, and the respondent does not want to prosecute the petitioners.