PUNAM BHARATI, WIFE OF NAGENDRA PRASAD Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF HOME AFFAIRS, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are accused in connection with Khajekalan P.S. Case No.98 of 2004 registered under Sections 498A, 494, 406 and 120B of the Indian Penal Code as well as under Sections 3 and 4 of the Dowry Prohibition Act. The petitioners are relations of the husband. Initially, the petitioners prayed for quashment of the First Information Report of the case on the ground that the allegation is not specific and vague one and the fact that tendency has developed to rope the family members in every case of dispute between the husband and wife.

(3.) Learned counsel for the petitioners contended that on 26.05.2005 the parties entered into a compromise and a written compromise petition was filed before the learned court below.