VIKAS AMB Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By invoking inherent powers of this Court, the present petition has been preferred by petitioner under Sec. 482 of the Code of Criminal Procedure seeking quashment of F.I.R. bearing Crime No.117 of 2021 registered at Police Station District Mahila Than, Gwalior under Ss. 498-A, 506, 34 of IPC read with Sec. 4 of the Dowry Prohibition Act against the petitioners on the basis of compromise.

(2.) Alongwith the petition, both the parties have filed I.A. No.7226 and 7227 of 2024 stating therein that the dispute between the parties has been resolved and they have entered into compromise with no intention to pursue the matter further.

(3.) In compliance of order passed by this Court, the factum of compromise has been verified by the Principal Registrar of this Court, who has recorded the statements of complainant/respondent No.2 as well as petitioners -accused persons and has submitted the report that the parties have arrived at compromise voluntarily without any threat, inducement and coercion.