PRAKASH Vs. DEPUTY SUPDT OF POLICE

JUDGEMENT

(1.) - The petitioners have come forward with this petition to quash the fir relating to Crime No. 171 of 2007 dated 7. 8. 2007 on the file of the second respondent.

(2.) LEARNED counsel for the petitioner submit that the petitioners have been arrayed as A1 to A4 and have been implicated for the alleged offences under Sections 294 (b), 498 (A) of I. P. C r/w. Section 3 (1) (x) of SC/ st Act. , 1989. It is contended by the learned counsel for the petitioners that the matter was amicably settled between the parties. The learned counsel for the petitioners further submitted that in view of the advice given by the elders, both the first petitioner and the de facto complainant the third respondent herein have joined together and they are leading a happy married life. It is further submitted by the learned counsel for the petitioner that a Joint: Memo was also filed by the petitioners and the third respondent the de fecto complainant in this case dated 14. 2. 2008. The learned counsel would also submit that both the parties namely the de facto complainant, third respondent and the first petitioner and others in-laws, are also present before this Court today.

(3.) I have carefully considered the submissions made by the learned counsel for the petitioners and also perused the materials available on record.