Mr. P.K. Lohra, J. - (1.) Accused-petitioner has preferred this misc. petition for quashing the entire criminal proceeding in criminal case No.307A/2008 pending before Judicial Magistrate, First Class, Sardarsahar, District Churu.
(2.) Precisely, the petition is laid on the ground that a matrimonial dispute between petitioner No.1 and respondent-complainant has taken serious turn and, as a consequence thereof, the impugned FIR was lodged wherein besides petitioner No.1, petitioner Nos. 2 & 3 are also charged for offences punishable under Section 387, 498-A & 406 IPC and Section 4 of the Dowry Prohibition Act. It is submitted by learned counsel for the petitioners that now parties have settled their dispute and decision has already been rendered by the Family Court for dissolution of their marriage against which appeal is pending and in appeal also, parties have decided to live separately. It is also brought to my notice that a written compromise is submitted before the learned trial Court but in absence of the Presiding Officer, the same has not been verified. Learned counsel for the petitioner also states that the appeal, arising out of the judgment and decree of the Family Court, is listed today before the Division Bench and therefore, in the peculiar facts and circumstances of the case, further proceedings in the matter be quashed by exercising inherent powers.
(3.) Learned counsel appearing for the complainant has very candidly submitted that parties have sorted out their dispute and both of them want to live in peace as the matrimonial dispute is likely to be settled today itself in the appeal pending before Division Bench.;