PANKAJ CHOUDHARY Vs. STATE

JUDGEMENT

(1.) This instant criminal misc. petition under Sec. 482 Cr.P.C. has been by the petitioners for quashing of FIR No. 103/2019, PS Deedwana, District Nagaur for the offence under Ss. 498A, 406 IPC.

(2.) Counsel for the petitioners and respondent No. 2-Complainant submit that the petitioners and respondent No. 2-complainant have arrived at a compromise and they have settled their dispute amicably in the spirit of Lok Adalat, therefore, the criminal proceedings in pursuance of FIR No. 103/2019, PS Deedwana, District Nagaur for offence under Ss. 498-A and 406 of IPC may be quashed against the petitioners.

(3.) Having considered the facts and circumstances of the case, since the petitioners and respondent No. 2-complainant have arrived at compromise and settled their dispute and in the view of the law laid down by the Hon'ble Apex court in the case of B.S. Joshi vs. State of Haryana, reported in 2003 (4) SCC p. 675 in which it has been held that the proceedings under Sec. 498A IPC can be quashed because it is the matrimonial matter, the criminal proceedings for offence under Sec. 498-A and 406 IPC are liable to be quashed.