- (1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the opposite parties.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of Complaint Case No. 876 of 2008 including order dated 04.12.2008, passed by the then Chief Judicial Magistrate, Garhwa, whereby and whereunder cognizance of the offences punishable under Sections 323, 498 -A, 379, 313 of the Indian Penal Code has been taken against the petitioners. The entire criminal proceeding as well as the order taking cognizance is being sought to be quashed on the ground that the parties got their matrimonial dispute resolved and thereby, they have entered into a compromise and a joint compromise petition has been filed before the Family Court, Rohini, Delhi.
(3.) LEARNED counsel appearing for the petitioners submits that after the case was lodged, good sense prevailed upon the parties and thereby, the parties got their dispute resolved, whereby, it has been agreed that the petitioners would be paying a sum of Rs.5,00,000/ - to the complainant and that Rs.2,00,000/ - has already been paid to the complainant on 7.7.2012, on which date, an application was filed under Section 13 -B of the Hindu Marriage Act and it has agreed upon that further Rs.2,00,000/ - would be paid at the time of Second motion to be made before the Family Court and that Rs.1,00,000/ - would be paid at the time of hearing of this quashing application.;