DHEERAJ SAWARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the applicants under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023/under Sec. 482 of the Cr.P.C., 1973, for quashment of FIR bearing Crime No.398/2024 for the offence punishable under Ss. 498-A, 506 of I.P.C and sec. 3 and 4 of the Dowry Prohibition Act 1961, registered at Police Station Sanawad District - Khargone and all other consequential proceedings arising out of the said crime number.

(2.) Counsel for the applicants, at the outset, has submitted that the parties have settled their disputes out of the Court, and affidavits regarding the compromise have also been filed on record, and in such circumstances, the petition may be allowed.

(3.) Counsel for the respondent no.2 has submitted that he has no objection if the present petition is allowed and the FIR is quashed as the parties have settled their dispute out of the Court and affidavits regarding the compromise have also been filed on record.