VISHESH SAHAI Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of both the parties, the final arguments were heard at the motion stage.

(2.) INVOKING the extraordinary jurisdiction of this Court conferred under Section 482 of CrPC, the petitioners have filed this petition for quashing First Information Report concerning Crime No.1 of 2014 under Section 498A, 506 and 34 of IPC registered at PS Mahila Thana Padav District District Gwalior.

(3.) LEARNED counsel for the petitioners submits that the parties have amicably settled the dispute and hence, filed I.A.No.6571 of 2014 jointly stating therein that respondent no.2/complainant does not want to further prosecute the criminal case against the petitioners -accused. The petition has been signed by both the parties. The petition is supported by the affidavit of complainant with a prayer to quash the FIR as stated herein above. The compromise was verified by the Principal Registrar on 25.8.2014.