NIRMAL ANAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This petition is against the order dated 08.05.2014, passed in criminal case No.656/2013, by the JMFC, Durg wherein an application under Section 320 of the Cr.P.C. to compound the offence under Section 498-A of the I.P.C. has been dismissed.

(3.) Learned counsel for the petitioners would submit that a compromise has been effected between the parties and an agreement (Ikrarnama/Samjhota Patrak) was executed in between Smt. Nirmal Anand, Smt. Beena Sahgal and Smt. Alakhnanda Suneja and the parties have agreed to abide by the terms of compromise. Consequently, the compromise has been effected consequently the victim/complainant do not want to prosecute this case further, therefore, proceedings which are pending before the Court below in criminal case No.656/2013 pending before the JMFC, Durg may be quashed.