Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) By way of this criminal misc. petition under Section 482 Cr.P.C., the accused-petitioners have come to this Court with a prayer to quash the proceedings pending before the Additional Chief Judicial Magistrate, Dausa in Criminal Case No. 238/2015 for the offences punishable under Sections 498-A, 406 IPC read with Sections 3, 4 & 6 of Dowry Prohibition Act mainly on the ground that the parties have entered into compromise and amicably settled their dispute and now no dispute remains between them.
(3.) The brief relevant facts are that on the First Information Report lodged by the complainant-respondent, after investigation charge-sheet for the aforesaid offences was filed against the accused-petitioners and on that basis above said criminal proceedings in Case No. 238/2015 were initiated and during trial both the parties filed an application under Section 320 Cr.P.C. to permit compounding of the aforesaid offences. The trial Court partly allowed the application and permitted to compound the offence under Section 406 IPC vide order dated 25.8.2015 but the prayer in respect of offence under Section 498-A IPC and Sections 3, 4 & 6 of Dowry Prohibition Act was refused as the offences are not compoundable. In these circumstances, the petitioners have come to this Court by way of this petition to quash the aforesaid criminal proceedings pending before the trial Court on the ground that the parties have resolved their dispute.;