DEEPANSHU VAGELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No.32/2021 dtd. 11/8/2021 of Women Police Station, District Pratapgarh for the offences punishable under Ss. 498-A, 323, 406 and 506 IPC.

(2.) In the instant case the respondent No.2 filed the impugned FIR against the petitioner for the aforesaid offences. Learned counsel for the petitioner has submitted that on the complaint filed on behalf of the respondent No.2, proceedings for the offences punishable under Ss. 498-A, 323, 406 and 506 IPC are pending. It is further contended by learned counsel for the petitioner that the respondent No.2 and the petitioner have compromised the matter and resolved the matrimonial dispute between them amicably and decided to live separately. Learned counsel for the petitioner has argued that since the matrimonial dispute has already been amicably settled between the parties the impugned FIR for the aforesaid offences against the petitioner may kindly be quashed.

(3.) Learned counsel for the respondent No.2 has conceded that the dispute between the respondent No.2 and petitioner has already been settled and both of them have decided to live separately and the respondent No.2 does not want to press the allegations levelled in the impugned FIR for the aforesaid offences. Pursuant to the direction given by this Court on 3/1/2022, compromise entered between the parties has been verified by the Investigating Officer, who is investigating into the allegations levelled in the impugned FIR and the factual report dtd. 19/2/2022 of this effect has been submitted by learned Public Prosecutor.