JITENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Section 482, Cr.PC. has been filed by the petitioners for quashment of the FIR registered as Crime No. 249/13 at Police Station-Manila Thana, Bhopal for offence punishable under Sections 498-A, 294 and 506/34 of IPC and Sections 3/4 of Dowry Prohibition Act. Petitioner No. 1 is the husband of respondent No. 2, their marriage was performed on 14-12-2007 from Bhopal according to Hindu custom and other applicants are the in-laws of the respondent No. 2.

(2.) Certain unfortunate incidents relating to matrimonial matters have dragged the parties to this Court. The incident took ugly turn, which resulted in lodging of the aforesaid FIR by respondent No. 2. Now, the parties have settled all their disputes and want to compromise the matter. Copy of the Marital Settlement Agreement (Annexure A-2) has also been filed, which was filed by the parties before the learned Trial Court along with the petition of compromise. In view of the compromise, I do not wish to narrate the facts of the case in detail.

(3.) As per the order of this Court willingness and consent of the parties have been recorded before Registrar (J-1). The applicants Jitendra, Kusum Singh, Ramnarayan Singh Gaur, Narendra Singh, Raveendra Singh, Kajal Pawar, Vandana Singh and Puja Singh are present in person before this Court also and are identified by their Counsel Shri Akhileshwar Shrivastava. Respondent No. 2-Smt. Avantika Singh along with daughter Anushka Singh also present in person and she is identified by her Counsel Shri Kuldeep Singh. Both parties, i.e., applicants and respondent No. 2 mentioned above submit that they are ready and willing to resolve their disputes voluntarily and by free consent. They have expressed in clear unequivocal terms that they understand and Marital Settlement Agreement (Annexure A-2) and are executing their part mentioned in the settlement. In the light of the aforesaid factual position, it is apparent that the applicants and the respondent have entered into compromise voluntarily and without any fear, undue influence or pressure.