PRIYANKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for quashing of criminal proceedings of criminal case No. 01/2019 pending before the learned Judicial Magistrate No.4, Alwar titled as State Vs Govind arising out of FIR No.280/2017 registered at Police Station Mahila Thana District Alwar for offence under Sections 498A, 406 and 323 IPC on the basis of compromise entered between the parties.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the criminal case is pending against the petitioner under Section 498A IPC. Now compromise has been arrived at between the complainant husband and the accused-petitioner wife. On the basis of compromise the petitioner has been acquitted of the charge under Section 406 IPC, but the trial has been directed to be continued for remaining offence under Section 498A IPC. Being family dispute and in view of peaceful settlement between the husband and wife the criminal proceedings in this case deserve to be quashed.