KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners seeking quashing of FIR No. 10/2014, registered at Police Station Mahila Thana, Jaipur City (South) for offence under sections 498A, 406, 323, 504, 506 and 120B IPC.
(2.) Counsel for the petitioners has submitted that petitioner No. 1 Mohit Sharma was married with Smt. Rekha Sharma, non-petitioner No. 2. Since the matrimonial relations had turned sour, non-petitioner No. 2 had lodged a report against petitioner No. 1 and his relations for the aforementioned offences.
(3.) Counsel for the petitioners further submitted that during pendency of the investigation, better sense prevailed upon the parties and they have entered into a compromise and have decided to live together peacefully as husband and wife.;