K JAIGANESH Vs. PRAVEENA

JUDGEMENT

(1.) THE learned counsel for the petitioners submits that the petitioners have come forward with this petition for quashing the proceedings initiated against them for the alleged offence under Sections 498-A and 506 (11) I.P.C.

(2.) THE learned counsel for the petitioners submits that the first petitioner is the husband of the de- facto complainant and the petitioners 2 and 3 are the parents of the first petitioner (A-1) and the fourth petitioner is the sister of the first petitioner.

(3.) THE learned counsel for the petitioners by placing reliance on the decisions of the Supreme Court of India in B. S. Joshi v. State of Haryana AIR 2003 SC 1386 : (2003) 4 SCC 675 and in Mohd. Shamin v. Mahid Begum 2005 AIR SCW 332 submitted that the proceedings initiated by the de- facto complainant against the petitioners for the offences under Sections 498-A and 506 (ii) I.P.C. is liable to be quashed as per the principles laid down by the Apex Court in the two decisions cited supra, in view of the compromise between the parties.