NEERAJ KUMAR GAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure, 1973 seeking quashing of the First Information Report No. 239/2015 registered at Police Station Virat Nagar for offence under Sections 498A/406 of Indian Penal Code, 1860 on the basis of compromise.

(2.) Learned counsel for the petitioner and respondent No.2 have submitted that parties have amicably settled their dispute. Compromise effected between the parties was produced before the Trial Court. Trial Court vide order dated 15.07.2017, accepted the compromise with regard to offence under Section 406 of Indian Penal Code, 1860 but is proceeding with the trial qua offence under Section 498-A of Indian Penal Code, 1860 as it is not compoundable.

(3.) Respondent No. 2 is present in person and has admitted the factum of compromise between the parties and has stated that she has no objection if the F.I.R. in question is ordered to be quashed. She has admitted the genuineness of compromise deed Annexure-2.