BANWARI LAL SHARMA,J. - (1.) Learned Counsel for petitioner Mr. Jai Kishan Yogi submits that petitioner/accused and respondent no. 2/complainant are husband and wife. Due to some misunderstanding and matrimonial dispute respondent no. 2/complainant lodged impugned FIR No. 242/2014 for offences punishable under Sections 498A and 406 I.P.C. wherein after investigation police submitted charge sheet against the present petitioner for offences punishable under Sections 498A and 406 I.P.C. He submits that aforesaid Criminal Case being 21/2015 is pending before Learned Additional Chief Judicial Magistrate (P.C.P.N.D.T Act Cases), Ajmer. Now parties have settled their dispute amicably and compromise has already been submitted before the Trial Court which was verified and attested by the Learned Trial Court for offence under Section 406 I.P.C. and on the basis of the compromise petitioner has already been acquitted for offence under Section 406 I.P.C. but Learned Trial Court rejected the application seeking permission for compromise for offence under Section 498A I.P.C. being non-compoundable. He further submits that since petitioner and respondent no. 2/complainant are living together, therefore continuing criminal case may disturb their matrimonial life, therefore in the interest of justice this Misc. Petition may be allowed and proceedings for offence under Section 498 A I.P.C. pending against the present petitioner may be quashed and set aside. He further submits that petitioner and respondent no. 2/complainant are present in person before this Court today.
(2.) Learned PP Mr. Rishi Raj Singh Rathore didn't object in allowing this Revision Petition.
(3.) Mr. Mohammed Anees Learned Counsel appearing on behalf of respondent no. 2/complainant also supported the submissions made by Mr. Jai Kishan Yogi and submitted that respondent no. 2/complainant is present before this Court and she has no objection in allowing this petition.;