RAMAKANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Consided IA No.18242/2017, an application under section 320(2) of the Cr.P.C.

(2.) On the report of the respondent, FIR was lodged and subsequently Criminal Case No.501/2017 was instituted before JMFC, Gadarwada. The same was decided on 20.01.2010 and the petitioners have been convicted for offence under Section 498-A of IPC r/w Section 3/4 of Dowry Prohibition Act. The petitioners have preferred Criminal Appeal No.175/2010, which is pending before Third A.S.J. Gadarwada, wherein the application under Section 320 of the Cr.P.C. filed by the parties was dismissed on 28.07.2017. The petitioners preferred this application challenging the order dated 28.07.2017. As the offences charged are non-compoundable the learned Appellate Court disallowed the application for compromise.

(3.) The parties have preferred this application under Section 482 Cr.P.C. and expressed that parties have compromised the matter. The application was sent before the Registrar Judicial for verification of compromise. Report dated 24.11.2017 has been received, wherein it has been found that the complainant Manorama @ Rama has voluntarily entered into compromise with the petitioners/accused persons and have settled the dispute amicably.