ANAND PATHAK,J. - (1.)With consent heard finally.
(2.)By way of this petition filed under Sec. 482 of the Code of Criminal Procedure on the basis of compromise arrived at between the parties, the petitioners have prayed for quashment of FIR registered at Police Station Gole Ka Mandir, District Gwalior vide Crime No.520/2019 for the offence punishable under Sec. 498-A, 323 of IPC and 3, 4 of Dowry Prohibition Act as well as and other consequential proceedings vide Criminal Case No.795/2020 RCT pending consideration before JMFC Gwalior.
(3.)It appears that parties agreed to settle the matter and therefore, applications vide I.A.No.14425/2022 and I.A.14444/2022 have been preferred at the instance of parties and they want to settle the matter. The applications are duly signed by respective parties and same are supported by their affidavits.