CHANDRA SHEKHAR JOSHI Vs. PRIYANKA TIWARI

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been preferred by the petitioners seeking quashment of criminal proceedings pending before the Judicial Magistrate First Class Jabalpur registered in Criminal Case No. RCT 4138/2018 for the offence punishable under Sections 498-A and 294 of the Indian Penal Code and Section 3 / 4 of Dowry Prohibition Act.

(2.) As per prosecution, petitioner No.1 is father-in-law of the respondent No.1, petitioner No.2 is mother-in-law of the respondent No.1, petitioner No.3 is husband of respondent No.1 and petitioner No.4 is sister-in-law of the respondent No.1. Petitioner No.3 got married with respondent No.1 on 01.06.2015 as per Hindu rites and rituals, after marriage petitioners have started making demand of dowry. Due to non-fulfillment of the demand, they harassed her mentally and physically. On 28.06.2018, while petitioner No.3/husband has appeared before the trial Court for giving his appearance and respondent No.1/wife has also appeared in the Court then applicant No.3 has illegally restrained, abused her filthily and threatened to defame her. Thereafter, on 02.07.2018, respondent No.1 lodged the FIR at concerned Police Station Jabalpur, District-Jabalpur vide Crime No.49/2018 against the petitioners for the alleged offences, thereafter, this case was registered in R.C.T.No.4138/2018 in the Court of Judicial Magistrate First Class Jabalpur, District-Jabalpur.

(3.) P arties have entered into compromise and want to close the proceedings by way of settlement. Vide order dated 03.12.2019, this Court has directed the parties to record their statements on the basis of compromise application before the Registrar (J-II) and in compliance thereof Registrar (Judicial-II) has recorded the statements of the parties and prepared the verification report dated 11.12.2019.