BARKHA JAIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioners under Section 482 of Cr.P.C. seeking to quash/compound the entire proceedings and trial of Criminal (P) Case No.174 of 2017 on the file of the Chief Judicial Magistrate, Imphal West, Manipur.

(2.) The first petitioner is the complainant and the second petitioner is the accused in Criminal (P) Case No.174 of 2017 for the offence under Section 498-A/325 of I.P.C.

(3.) The petitioners have filed the present petition seeking to quash/compound the entire proceedings and trial in Criminal (P) Case No. 174 of 2017 alleging that by a registered Deed of Agreement dated 19.09.2018 entered into between them and their parents, the disputes and differences were amicably settled. According to the petitioners, in view of the terms and conditions of the Deed of Agreement, the petitioners have either withdrawn or not pressed or closed all the cases filed against one another by the concerned Courts except (i) Registration No.221 of 2018 (FIR No.201/2018 of Paltan Bazar Police Station) on the file of 5-SDJM No.1, Kamrup (M), Guwahati; (ii) Criminal (P) Case No.174 of 2017 on the file of CJM, Imphal West and (iii) Criminal (C) Case No.78 of 2017 on the file of CJM, Imphal West and the petitioners are taking steps to quash the proceedings and trial of FIR No.201 of 2018 of Paltan Bazar Police Station by filing petition before the High Court, Guwahati.