VARUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition under Sec. 482 of the Code of Criminal Procedure for quashment of Criminal Case No.121/2018 pending before JMFC, Jhabua arising out of Crime No.45/2018 registered at P.s. Jhabua for commission of offence u/s.498-A, 34 of IPC on the ground of compromise between the applicants and the respondent No.2.

(2.) An application for compounding was filed before the trial court and the statement was also recorded by the Magistrate but since the offence was non compoundable, and, therefore, compounding was not permitted.

(3.) Counsel for respondent No.2 does not dispute the said fact that the matter has been compromised between the parties.