DURGA BAI AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been preferred under section 482 of CrPC on 22.6.2018 by the petitioners Durga Bai Ahirwar, Girish Ahirwar and Vandana Ahirwar for quashment of the proceedings of Criminal Case No.2013/2018 based upon the FIR vide Crime No.92/2018 under section 498-A/34 of IPC pending before the Court of Judicial Magistrate First Class, Jabalpur (Ms.Nidhi Jain).

(2.) It appears from the record that on 1.4.2018 complainant Seema Ahirwar lodged the first information report at Police Station, Vijay Nagar, District Jabalpur (M.P.) at police station Vijay Nagar District against the petitioners. Upon the basis of that report, police registered Crime No.92/2018 under section 498-A/34 of IPC. After investigation, the police filed Challan No.80/2018 before the Judicial Magistrate First Class on 1.5.2018; where the Case No.2013/2018 was registered.

(3.) It is submitted by the counsel for petitioners that the matter has been compromised between the parties. Therefore, the first information report and the other criminal proceedings based upon the FIR should be quashed.