KISTUR CHAND AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent and the learned Public Prosecutor.

(2.) This petition was filed along with a copy of deed of settlement arrived at between the petitioner No. 3 Chandra Prakash and Deepa the non-petitioner No. 3 wife of Chandra Prakash for quashing the F.I.R. No. 205/2006. The said deed of settlement filed as Annexure-1.

(3.) As per the terms of the deed of settlement the parties have agreed to resolve all their disputes including withdrawal of cases including one arising out of F.I.R. No. 205/2006 registered at Police Station, Kotwali Dausa. As per the para 3-b of the Deed of Settlement of parties have agreed to move the petition for quashing of the F.I.R. No. 205/2006 before this Court in respect of offences under Sections 323, 406 and 498-A I.P.C. and 4/6 of the Dowry Prohibition Act.