SAROJ YADAV,J. - (1.) This petition under Section 482 of The Code of Criminal Procedure, 1973 (in short "Cr.P.C".) has been filed by the petitioners to quash the entire proceedings of Case No. 2972 of 2012 (New No. 81/2021) arising out of Crime No. 01/2012, under Sections 498A and 323 of the Indian Penal Code, 1860 (in short "IPC") and Section 3/4 of Dowry Prohibition Act, 1961 (in short "D.P. Act"), Police Station 'Mahila Thana', District Sitapur, pending in the Court of Additional Civil Judge (Junior Division), F.T.C/CAW, Sitapur, on the basis of compromise arrived at between the parties.
(2.) Brief facts necessary for disposal of this petition are as under:- (i) A First Information Report (in short "FIR") No. 01/2012 was registered on the basis of written report presented by Monika Mishra, under Sections 498A and 323 IPC and Section 3/4 D.P. Act. (ii) After investigation, charge sheet was submitted against the petitioners/accused persons. The Court concerned took cognizance and summoned the petitioners to face the trial. The petitioners came before this Court by means of Criminal Misc. Application U/s 482 Cr.P.C. No. 223 of 2021, wherein this Court while disposing of the same, had directed as follows: "Accordingly, this petition is disposed of with a direction to the Court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the Court and the compromise will be made part of the record. The court in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the parties to approach this Court again for quashing of the proceedings." (iii) Now, after verification of the compromise in the concerned Court, the parties are again before this Court to quash the entire proceedings.
(3.) Heard Sri Katyayan Mishra, learned counsel for the petitioners, Sri Anurag Dwivedi, learned counsel for the respondent no. 2 and Sri Rao Narendra Singh, learned Additional Government Advocate for the State.;