AMRIT LAL BASEDIA Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR registered at Crime No.587/2014 at Police Station- Thatipur, District -Gwalior for the offence under Ss. 498-A, 506 Part- II, 34 of the IPC and Sec. 3/4 of Dowry Prohibition Act and subsequent proceedings, on the basis of compromise.

(2.) It appears that parties agreed to settle the matter and therefore, applications vide I.A. No.13071/2022 and I.A. No.13072/2022 have been preferred at the instance of parties and they want to settle the matter. The applications are duly signed by respective parties (power of attorney holder on behalf of complainant) and same are supported by their affidavits.

(3.) The Principal Registrar of this Court has duly verified the parties, contents of applications, intent and signatures of parties. Report is attached, same is perused and it appears that compromise has been reached between the parties voluntarily without any threat, inducement and coercion. Petitioners expressed their desire to serve National/Social cause to purge their misdeeds and / or to express gratitude for institutions which served their cause. Counsel for the complainant argued in support of petitioners' prayer for compromise. He referred power of attorney and affidavit filed by the complainant and he is ready to settle the matter.