Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) In this application, the petitioners have prayed for quashing the First Information Report in connection with Simaria P.S. Case No. 45 of 2010, including the order dated 10.12.2010 as well as order dated 11.1.2011, by which cognizance has been taken for the offence under sections 341, 323, 498(A), 313/34 of the Indian Penal Code and Section 3/4 of Dowry Prohibition Act.
(3.) It has been submitted by the learned counsel for the petitioners that the petitioner no. 1 is the husband of opposite party no. 2 whereas petitioner no. 2 is mother in law. It has further been submitted that matter has been compromised between the parties but subsequently opposite party no. 2 has resiled from the compromise, which cannot be permitted at this stage. It has also been submitted that in view of the compromise in Complaint Case No. C-717/13, the accused persons were acquitted. Learned counsel submits that in fact on account of adamant attitude of the opposite party no. 2, even after compromise, which was effected in Mediation Centre, she refused to stay with the petitioner no. 1. Learned counsel further submits that since the matter has already been compromised based on terms and conditions, the entire criminal proceedings as against the petitioners deserve to be quashed and set aside.;