KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order, SBCRLMP No. 6006/2016 preferred by Jayesh Prabhudayal Dhakada and Smt. Basanthi Devi Prabhudayal Dhakada and SBCRLMP No. 5579/2016 filed by Amit Prabhudayal Dhakada and three others shall be decided together.
(2.) Both the petitions have been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 248/2016 registered at Police Station Mahila (West) Jaipur for the offences under Sections 498A, 406 and 323 IPC and Section 3 of the Dowry Prohibition Act, 1961, on the basis of compromise.
(3.) On 19.11.2013, the complainant Smt. Jyoti as per Hindu customs and rites was married with petitioner no.1 Jayesh Prabhudayal Dhakada. During subsistence of marriage, matrimonial relations turned sour and the respondent no.2 had lodged case against her husband and his relations.;