DEVENDER GULATI Vs. SAROJ RANI

JUDGEMENT

(1.) PETITION under Section 482 of the Code of Criminal Procedure has been moved by petitioner Devinder Gulati husband, Hans Raj and Sita Rani, parents-in-law of Saroj Rani for quashment of proceedings under Sections 498-A and 406, read with Section 34 of the Indian Penal Code, pending in the Court of Additional Chief Judicial Magistrate, Rohtak.

(2.) DURING these proceedings, a compromise arrived at between the parties has been filed. According to the petitioners, they have handed over the jewellery to the respondent consisting of two rings, one pair of ear rings, one necklace and one silver foot chain, outside the court today and they have also handed over Rs. 20. 000/-by way of Bank Draft No. OL A/2 221124 dated 7-11-1989 to the respondent as a full and final payment of maintenance. This petition has been accepted by Mr. Ravi Kapur Advocate appearing on behalf of the respondent-wife today in the court as well as by the respondent. The respondent-wife and her counsel stated before this court that no other dowry article is due from the petitioners and in view of the compromise arrived at between the parties, the proceedings under Sections 498-A and 406, read with Section 34 of the Indian Penal Code, pending in the Court of Additional Chief Judicial Magistrate Rohtak may be quashed.

(3.) IN view of the compromise arrived at between the parties who are closely related and in view of the fact that they have arrived at a compromise not only with regard to these proceedings but with regard to other proceedings concerning matrimonial life between the husband and wife, proceedings under Sections 498-A and 406, read with Section 34 of the Indian Penal Code, pending in the Court of Additional Chief Judicial Magistrate Rohtak are directed to be quashed.