NAND KISHORE AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 seeking quashing of proceedings arising out of impugned F.I.R. No.327/2015 dated 06.11.2015 registered at Police Station Mahila Thana, Tonk for offences punishable under Sections 498-A, 406, 354, 452 and 120-B I.P.C. and under Section 4 of the Prohibition of Dowry Act.

(2.) In the present case, quashing of impugned F.I.R. has been sought on the basis of compromise.

(3.) Briefly stated, the complainant/respondent No.2 - Smt. Deepika Sharma on 04.12.2011 was married with Nand Kishore, petitioner No.1 herein, as per Hindu Customs and Rites, and son named Chirag was born to the parties on 14.03.2013. During subsistence of marriage, differences arose and the complainant/respondent No.2 was compelled to lodge above said F.I.R. During pendency of the proceedings, better sense has prevailed and the parties have amicably resolved the dispute.