Vineet Kothari, J. - (1.) Heard learned counsel for the petitioners, learned counsel for the complainant-wife as well as learned Public Prosecutor for the State.
(2.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of proceedings in Criminal Regular Case No. 135/2007 pending in the Court of Additional Chief Judicial Magistrate, Parbatsar for the offences under Sections 498A and 406 of I.P.C. and Section 4 of the Dowry Prohibition Act.
(3.) Both the learned counsels for the parties submits that the both the parties have entered into a compromise resolving their matrimonial dispute, therefore, in terms of compromise arrived at the parties and in view of judgment rendered by the Hon'ble Supreme Court in the case of B.S. Joshi & Ors. v. State of Haryana & Anr., reported in AIR 2003 Supreme Court 1386 : 2003-04 Cr.L.R. (SC) (Suppl.) 531 , the proceedings pending before the learned trial Court in Criminal Regular Case No. 135/2007 may be quashed. The compromise arrived at between the parties has also been verified before the Deputy Registrar (Judicial) of this Court in the presence of respective parties.;