BRAJMOHAN LAKHER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed for invoking inherent powers under Sec. 482 of the Code of Criminal Procedure for quashment of FIR / Crime No.5/2021 registered at P.S. Ajay Garh District Panna for commission of offence punishable under Ss. 498-A of IPC read with Sec. 3 / 4 of Dowry Prohibition Act against the petitioners.

(2.) On 5/8/2022 the parties submitted that there is a possibility of settlement between the parties in M.Cr.C. No.11088/2021, so the matter be referred for mediation. In pursuance to the same, parties appeared before the Mediation Centre, High Court of M.P., Jabalpur, on 28/10/2022 and amicably settled their disputes on the conditions of mediation.

(3.) The brief facts of the case are that marriage of respondent no.2 Shrishti @ Tanu Lakhera was solemnized with Atul Lakhera as per Hindu customs on 27/2/2019.