BALVEER SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have preferred this petition under section 482 of Cr.P.C. seeking quashment of FIR bearing Crime No.4/2014 alleging offence under Sections 498-A I.P.C and 3/4 of Dowry Prohibition Act and consequential proceedings initiated against them by the respondent No.2, which are pending before the Principal Family Court, Gwalior vide Criminal Case No. 5260/2014.

(2.) It is submitted by the learned counsel for the petitioners that during the pendency of the present petition, both the parties have settled their dispute by way of compromise and in the light of the said compromise, the respondent No.2 does not wish to prosecute her case.

(3.) Petitioner No.3/husband and the respondent No.2/complainant have settled their score in the Family Court, Gwalior, in view of the decree of divorce by consent having been passed by the Principal Family Court, Gwalior on 22.08.2016 in case No.123A/2016(HMA) filed herewith along with the list of documents No.7257/2016.