DEEPENDRA KUMAR DONGRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THEY have been identified by their respective counsel.

(2.) APPLICANTS have filed this petition under Section 482 Cr.P.C. for quashing of the private complaint filed by the respondent No.2 Smt. Rekha Dongre and the proceedings in Criminal Case No.19650/2008 pending against applicants in the Court of Judicial Magistrate First Class, Jabalpur.

(3.) APPLICANT husband and respondent No.2 wife, who are present before this Court, admit that they have resolved their dispute and they have separated by divorce. Applicant husband has given Rs.10,50,000/- to respondent No.2 wife and her daughter for their future maintenance.