ANAND YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONERS and non -petitioner No. 2 are present in person. They have been identified by their respective counsels.

(2.) THIS is a petition under Section 482 of Cr.P.C. invoking the inherent powers of this Court to quash the criminal proceedings in Criminal Case No. 8025/2011 (State of M.P. Vs. Anand Yadav & Ors.) pending in the Court of Shri Rakesh Bansal, Judicial Magistrate First Class, Gwalior which was registered on the basis of challan filed by Mahila Thana, Gwalior. The criminal case was initiated on the basis of FIR registered at Crime No. 59/2011 under Sections 498A, 506/34 of IPC & Sections 3/4 of the Dowry Prohibition Act.

(3.) THE petitioners and non -petitioner No. 2 have been identified and the Principal Registrar is satisfied that they have arrived at compromise voluntarily without any fear or force.