Banwari Lal Sharma, J. - (1.) The present misc. petition is preferred under Section 482 Cr.P.C. by the petitioners-accused for quashing the entire proceedings of criminal case No. 71/2003 pending before learned Metropolitan Magistrate No. 13, Jaipur Metro under Section 498-A IPC.
(2.) Mr. Niraj K. Tiwari learned counsel appearing on behalf of Mr. Rakesh Tiwari learned counsel for the petitioners submits that petitioner No. 1, 2 and 3 are brother-in-law (Jeth) and petitioner No. 4, 5 and 6 are sister-in-law (Jethani) of respondent No. 2/complainant. He submits that the dispute between them is matrimonial in nature, charge sheet was filed under Section 498-A IPC against the present petitioners, parties have settled their dispute amicably, compromise has already been submitted before the Trial Court which has been verified by the learned trial Court but offence under Section 498-A IPC is not compoundable, therefore learned Trial Court refused to attest the compromise for this offence. He submits that after compromise no fruitful purpose will be served continuing the criminal proceedings for offence under Section 498-A IPC, therefore the entire proceedings of criminal case may be quashed and set aside as held in the matter of Gyan Singh v. State of Punjab reported in (2012) 10 SCC 303 .
(3.) Mr. Jitendra Singh learned counsel appearing on behalf of respondent No. 2/complainant also supported the aforesaid submissions.;