SATISH KUMAR SHARMA, J. - (1.) This Petition has been filed under Section 482 Cr.P.C. for quashing of criminal proceedings in criminal case No.253/3016 pending against the petitioner in the court of Civil Judge (JD) and Judicial Magistrate Sapotra, District Karauli under Sections 498A, and 406 IPC arising out of FIR No.114/2016 registered at Police Station Sapotra, District Karauli on the basis of compromise entered between the parties.
(2.) Heard learned counsel for both the sides and perused the material made available on record.
(3.) Learned counsel for the petitioner submits that the criminal case is pending against the petitioner under Sections 498A and 406 IPC. Now compromise has been arrived at between the complainant wife and the accused-petitioner husband. The compromise has been attested by the trial court for the offence under Section 406 IPC, but the trial has been directed to be continued for remaining offence under Section 498A IPC. Being family dispute and in view of peaceful settlement between the husband and wife the criminal proceedings in this case deserve to be quashed.;