ANURAG Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This MCRC under Section 482 of the Cr.P.C has been filed for quashing of FIR in Crime No.578/2016 registered on 7.8.2016 in Police Station Neelganga , District Ujjain and consequential charge sheet which has been filed in pursuance thereto.

(3.) Learned counsel appearing for the petitioners submits that the parties being husband and wife have amicably settled the matter and now both of them are residing together since August, 2017. He submits that the respondent no.2/Wife does not want any action against her husband in the change circumstances but since the offence is non-compoundable; therefore, the petition has been filed. Learned counsel for the respondent no.2 has also supported the case of the petitioners. The parties present before this Court have also submitted that the proceedings be quashed.