MITHILESH SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is an application by the wife for quashing the prosecution of the husband Under Section 498 Cr. P. C.

(2.) PARTIES were married in sometime 1985. They have developed restrain relations and on 11-2-86 the wife made a report to the Police Station for harassment. Case was registered and challan was filed before the Court. A compromise application was filed on 25-2-92 on the ground that they have amicably settled their dispute as such the prosecution against the husband be dropped.

(3.) DURING the course of the prosecution, a suit for divorce was filed by the husband and also a prosecution Under Section 496 was initiated by the wife. Both these litigations were withdrawn and the wife is living with the applicant peacefully till this date when the case come for hearing before this Court.