R.S. Chauhan, J. - (1.) PURSUANT to the order of this Court dated 7 -3 -11, the Dy. Registrar (Judicial) has not only attested the compromise of the parties, but he has also recorded the statements of parties, namely, Riyaz Khan, Smt. Guddi, the Petitioners, and Reshma Bano, the Respondent No. 2.
(2.) IN their statements, all the three, have clearly stated that they have entered into compromise, and they have settled their disputes. Reshma Bano has clearly stated that she has been divorced by her husband Iliyas. Now she does not wish to pursue the criminal proceedings against her in -laws, in the FIR against the Petitioners for the offences under Sections 498A and 406 IPC. Considering the fact that the matrimonial dispute between the daughter -in -law and her in -laws has been solved amicably, considering the fact that the compromise, entered into between the parties, has been arrived at, which has been placed on record, and the same has been attested, considering the fact the Respondent Reshma Bano does not wish to pursue the criminal proceedings, this Court find its a fit case to quash the criminal proceedings.
(3.) THEREFORE , the Misc. Petition is allowed. This Court quashes and set aside the proceedings of the case No. 506/2009, pending in the court of Additional Civil Judge (Junior Division) & Metropolitan Magistrate No. 13, Jaipur.;