MADHUSUDAN GOPAL VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Quashing of FIR No. 140/2020, dtd. 13/9/2020, for the alleged offences committed under Ss. 498-A, 406 and 323/34 of IPC, registered at P.S. Salasar, Churu is sought herein on the basis of compromise arrived between the parties. Though, the compromise has not been appended with the petition, however, same is mentioned in application I.A. No. 1/2024, which has not been disputed or opposed by learned Counsel for the complainant.

(2.) Learned Counsel for the petitioners submits that the parties have amicably settled their dispute arising out of matrimonial discord by way of compromise/settlement, the same is mentioned in application I.A. No. 1/2024.

(3.) It transpires that in view of the amicable settlement arrived between the parties, they decided to seek divorce by mutual consent under Sec. 13-B of the Hindu Marriage Act by filing appropriate application, and parties had moved a petition for divorce decree in the Court at Nagpur, which has been decreed on mutual consent by decree dtd. 19/7/2024.