R.S. Chauhan, J. - (1.) IN pursuance of the order dated 22.03.2011, passed this morning, the Deputy Registrar (Judicial) has recorded the statements of the accused -Petitioner Nos. 1 to 3 and of the complainant -Respondent No. 2, Smt. Meenu.
(2.) IN her statement, Smt. Meenu has clearly informed this Court that she and her husband, Kamal Kumar, Petitioner No. 1, had disputes between themselves. However, the disputes have been settled. She no longer wishes to pursue the criminal proceedings against her husband and her in -laws'. A compromise has been entered between the parties, which is readily available in the Court file and shall form part of judicial record.
(3.) CONSIDERING the fact that the parties have entered into a compromise, considering the statement given by Smt. Meenu, and in light of the principles laid down by the Hon'ble Supreme Court in the case of B.S. Joshi and Ors. (Vs. State of Haryana and Anr. [ : AIR 2003 SC 1386], this Court quashes and sets aside the criminal proceedings pending before the Metropolitan Magistrate, Court No. 32, Jaipur Metropolitan in Criminal Case No. 5919/2010, titled as State v. Kamal Kumar and Ors.;