Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants and learned AGA for the State -respondent.
(2.) THE present application u/s 482 Cr.P.C. has been filed for quashing the proceedings of Case No. 391 of 2007 arising out of Case Crime No. 276 of 2007, under Sections 498 -A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act, PS Mawana, district Meerut and also for quashing the order dated 05.07.2011 passed by the Judicial Magistrate, Mawana, Meerut, whereby the application of opposite party No. 2 for withdrawing the compromise application has been allowed. It is contended by the learned counsel for the applicants that compromise was entered into between applicant No. 2 (husband) and opposite party No. 2 (wife) and they were living together, but it is contended that opposite party No. 2 moved some application that the applicants had violated the terms and conditions of compromise at the time when she was admitted in hospital and the said application was allowed and compromise application has been withdrawn by the order impugned.
(3.) IT is further contended by the learned counsel for the applicants that a child was also born out of the said wedlock and there are all chances of reconciliation between the parties.;