BRAHAM PRAKASH BANSAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. K. Nath, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. P.P., Assam for the State/respondent No.1 and Ms. G. Borah, learned counsel for the respondent No.2.

(2.) This petition under Sec. 482 of the CrPC, read with Sec. 397/401 of the CrPC, is preferred by the petitioner, Sri Braham Prakash Bansal @ Rahul Bansal for quashing of the FIR dtd. 18/3/2019, filed by the respondent No.2, Sri Prakash Agarwal, to the effect that on 16/3/2019, his sister Smti Sunaina Palriwal (Bansal), who got married with one Braham Prakash Bansal of Dholla informed him that her in-laws subjected her to physical torture and kept her confined in a room and are not allowing her to come out and they are going to do away with her live.

(3.) Upon the said of the FIR, lodged by Sri Prakash Agarwal, the Dholla P.S. Case No.13/2019, under Sec. 498(A) of the IPC has been registered and investigation is being carried out. Pending investigation, the parties have settled the dispute amicably and being the offence under Sec. 498(A) IPC, not compoundable, they approached this Court by filing the present petition to quash the FIR.