R.S. Chauhan, J. - (1.) Mr. Chandrabhan, petitioner No.1, Mr. Rajmal, petitioner No.2, and Smt. Asha Devi, respondent No.2, are present before this Court. According to the learned counsel for the petitioners, Smt. Kamla Devi, petitioner No.3, is unable to attend the Court as she is not keeping well. Both the petitioners and the respondent No.2 have filed a compromise before this Court for offences under Sections 498A and 406 IPC. Both the parties have been identified by their respective counsel.
(2.) In pursuance of the order passed by this Court today, the Deputy Registrar (Judicial) has recorded the statements of Mr. Chandrabhan, petitioner No.1 and Smt. Asha Devi, respondent No.2. Their statements are available in the Court file. Smt. Asha Devi has clearly stated that earlier there were matrimonial disputes between her and her husband, Mr. Chandrabhan. However, now the disputes have been resolved. She no longer wishes to pursue the criminal case against her husband and his family members.
(3.) Considering the compromise reached between the parties, considering the fact that Smt. Asha Devi no longer wishes to pursue the criminal case against her husband and his family members, this Court quashes and sets aside the Criminal Case No.308/2004, titled as State v. Chandrabhan & Ors., pending before the Additional Chief Judicial Magistrate No.1, Beawar District Ajmer. With these observations, this petition is, hereby, allowed. Petition Allowed.;