RAVISHANKAR VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No. 2901/2021 was filed under Section 320 of the Cr.P.C. which was sent to the Registrar (Judicial) for verification on 25.02.2021. The Registrar (Judicial) submitted the report dated 09.03.2021 alongwith relevant documents of identification. It is submitted by the Registrar that both parties including the wife Rashmi Verma and husband Ravi Shankar Verma voluntarily compromised the matter and they wants to settle their all disputes.

(2.) Also heard on petition filed under Section 482 of the Cr.P.C. on 13.02.2020 for quashment of the proceedings of R.C.T. No. 18245/2014 pending before the JMFC Jabalpur.

(3.) The copies of the order-sheets of Trial Court also filed by the applicants. It appears from the order dated 28.11.2019 that the compromise petition under Section 320 of the Cr.P.C. was also filed before the Trial Court and the Trial Court upon the basis of compromise acquitted the accused Ram Shankar Verma, Pushpa Verma and Rajesh Verma for the offences under Sections 323 and 506 part-2 of the I.P.C. Because the offences under Sections 498-A/34 and 294 of I.P.C. and Section 3/4 of the Dowry Prohibition Act were not compoundable, therefore, the trial of the aforesaid offences is still pending. The applicants wants to quash the aforesaid proceedings.