RAVI KABRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This joint petition has been filed by the accused petitioner no.1 (husband) and the petitioner no.2/complainant (wife) with a prayer to quash the FIR No.0055/2019 registered at Police Station Mahila Thana, Jaipur City (South) under Sections 498-A, 406 and 354 IPC.

(2.) Relying on the compromise dated 04.07.2020 (annexure-2), learned counsel for the petitioners submitted that the dispute has amicably been settled between the parties. Relying on the judgments of the Hon'ble Apex Court of India in the cases of Gian Singh v. State of Punjab and Anr.: JT 2012 (9) SC-426, B.S. Joshi and Ors. v. State of Haryana and Anr.: 2003 Cri.L.J. 2028 and Narinder Singh and Ors. v. State of Punjab and Anr.: 2014 Cr.L.R. (SC) 351, learned counsel submitted that the dispute being matrimonial in nature, the FIR in question be quashed and set aside.

(3.) Petitioner no.2/complainant, present in person, acknowledging the contents of compromise dated 04.07.2020, submitted that the parties have settled their dispute amicably and she has no objection if the FIR against the petitioner no.1 is quashed.