Sandeep Mehta, J. - (1.) The present petition has been filed by the petitioners seeking quashing of the proceedings pending against them in Criminal Original Case No. 285 of 1987, pending in the Court of the learned Judicial Magistrate, First Class, Srikaranpur.
(2.) Petitioner No. 3 Kamal Kumar was married to Sunita at Delhi. Thereafter, some disputes arose between the parties and F.I.R. was filed by Sunita against Kamal Kumar on 12.5.1987. After investigation of the said F.I.R., a charge sheet was submitted against the petitioners. Thereafter, an agreement was allegedly arrived at between the parties though the agreement has not been placed on the record. However, subsequently, another fact, which has been revealed, is that Smt. Sunita, complainant, filed and application under Section 13 of the Hindu Marriage Act in the Court of Additional Sessions Judge, Sriganganagar, which has been allowed expert.
(3.) An application has been filed by the counsel for the parties stating therein that the matter has been compromised between the parties and now the marriage between the parties has been dissolved, therefore, no useful purpose would be served by keeping the proceedings under Sections 498A and 406 I.P.C. pending because the incident is said to be more than 24 years old and no substantial progress has been taken places in the trial ever since 1991.;