SANJAY SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition under Section 482 of Cr.P.C. has been filed by the petitioners to invoke the extra ordinary powers of this Court to quash the proceedings in Criminal Case No. 1234/06 pending in the Court of JMFC, Bhopal against the petitioners for the offence under Section 498-A IPC and Sections 3/4 of Dowry Prohibition Act. THIS petition has been filed after framing of the charges.

(2.) UNDISPUTEDLY, this is the second petition under Section 482 of Cr.P.C. First M.Cr.C. No. 11035/2006 was dismissed by this Court on 26.03.08.

(3.) LEARNED counsel for respondent no.2 objects, he has submitted that the matter of matrimonial dispute was settled and for future it was agreed that no action will be taken, but the FIR was lodged in this case in March, 2004, and had there been some compromise in this matter, then it would have been agreed separately, the compromise was for matrimonial case only. Counsel for respondent no.2 submits that earlier petition under Section 482 Cr.P.C. has been dismissed so new petition is barred because learned counsel for the applicants did not take any care to revive that petition.