DAYA CHAUDHARY,J - (1.) - Crl. Misc. No.4298 of 2016 This application has been moved for placing on record the reply. Criminal Misc. Application is allowed and the reply is taken on record. Crl. Misc. No.M-18294 of 2015 The present petition has been filed under Section 482 Cr.P.C for quashing of Complaint case No.26 dated 17.09.1998 under Sections 498-A, 406, 506 read with Section 34 IPC pending before the Judicial Magistrate Ist Class, Nuh, on the basis of compromise.
(2.) Briefly stated, the facts of the case are that the marriage of petitioner was solemnized with respondent on 07.05.1991. Respondent-wife filed a complaint against the petitioner and his parents and hence, they were summoned to face trial. The parents of the petitioner, who were also accused in the said complaint, have been acquitted of the charge by the trial Court. The petitioner was declared as proclaimed offender. Thereafter, a compromise was arrived at between the parties and both of them started to live together. It was agreed in the compromise that the complainant-respondent will withdraw the complaint filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005.
(3.) Learned counsel for the petitioner submits that the dispute between the parties has been settled by way of compromise and on the same set of allegations, co-accused of the petitioner, who are parents-in-law of he complainant have been acquitted of the charge. The dispute between the parties is of matrimonial nature. The complainant-respondent has no objection, in quashing of the complaint and other proceedings arising out of it.;