PRASOON JOSHI Vs. ABHILASHA SHARMA

JUDGEMENT

(1.) This criminal misc. petition has been filed by the accused petitioners under section 482 Cr.P.C.for quashing of the proceedings in Criminal Case No. 449 of 2012 pending before the Court of Metropolitan Magistrate No.12 Jaipur City under sections 498 A and 406 IPC and Section 4 of the Dowry Prohibition Act in FIR No. 165 of 2011 registered at Police Station Mahila Thana South Jaipur City.

(2.) Facts as alleged in Criminal Misc. Petition are that the petitioner No.1 Prasoon was married to respondent No.;1 Abhilasha Sharma on 14.2.2009 at Pandit Paradise New Sanganer Road Jaipur according to Hindu customs. After some time matrimonial dis-0pute aroused between husband and wife and due to the dispute between the parties respondent No.1 lodged an FIR No. 165/2011 in the Police Station Mahila Thana South Jaipur against the accused petitioners and the police after due investigation filed the charge sheet against the accused petitioners.

(3.) It has been stated in the petition that the accused petitioners and the respondent No.1 have now settled their all marital disputes among them and they have filed a compromise deed before the trial court on 16..12.2013 and the same was attested by the trial court for the offence under section 406 IPC as this section was only compoundable with the permission of the court dated 16.12.2013. The order dated 16.12.2013 of the trial court reads as under :