GURPREET KAUR KHANUJA Vs. STATE OF M. P.

JUDGEMENT

(1.) Petitioner- wife Gurpreet Kaur Khanuja and respondent - husband Gagandeep Khanuja, are present in person before this Court.

(2.) These petitions under Sec. 482 of the Code of Criminal Procedure have been filed for recalling the joint order dtd. 05/09/2019 passed in M.Cr.C. No. 7614/2019 and M.Cr.C. No.9692/2019, which were disposed of on the basis of compromise arrived at between the parties as under:-

(3.) It is submitted by learned counsel for the petitioner that the petitioner is the wife of Gagandeep Khanuja (respondent No.2 in M.Cr.C. No.30389/2022) and earlier vide order dtd. 05/09/2019 passed in M.Cr.C. No.7614/2019 and M.Cr.C. No.9692/2019, the FIR lodged against the respondents was quashed on the basis of compromise arrived at between the parties, as the husband had stated that he will keep his wife and daughter in his house with full care and attention and will perform all the obligation on his part. After that, the petitioner and her daughter were kept well for sometime only and thereafter, cruelty and harassment of the husband of the petitioner and his in-laws again started and petitioner is being beaten daily. It is further submitted by learned counsel for the petitioner that the petitioner has even installed the CCTV cameras inside the house and thereby violating the privacy of the petitioner and causing undue harassment to her, thereby respondent breached the undertaking given by him. Hence, learned counsel for the petitioner prays for recalling of order dtd. 05/09/2019 passed in M.Cr.C. No.7614/2019 and M.Cr.C. No.9692/2019 and also prayed that the accused persons be tried for offence under Ss. 498-A, 34 of IPC which was registered at Crime No.895/2018 at Police Station Kotwali, District Guna (M.P.).