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Madhya Pradesh High Court
Aditi Wadhwa vs The State Of Madhya Pradesh on 8 December, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:64222
1 MCRC-37797-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE B. P. SHARMA
ON THE 8 th OF DECEMBER, 2025
MISC. CRIMINAL CASE No. 37797 of 2025
ADITI WADHWA AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Abhinav Dubey - Advocate for the applicants.
Shri Pradeep Kumar Sharma - Advocate for the respondent No.2.
Ms. Shipra Gupta - PL for respondent No.1/State.
ORDER
This petition has been filed for invoking inherent powers under
Section 482 of the Cr.P.C. for quashment of the Criminal case arising out
of Crime No. 460 of 2022 registered on FIR dated 30.11.2022 for
offences punishable under section 498A of IPC as well as Sections 3 and
4 of Dowry Protection Act 1961 by P. S. Ayodhya Nagar, Bhopal (M.P.).
Learned counsel for the applicants has submitted that
complainants/applicants and respondent-wife have entered into a
compromise dated 17.7.2025 and have settled their disputes and on the
basis of compromise, a decree of divorce has been passed by the family
Court, Bhopal. Learned counsel for the applicants has further submitted
that in the compromise both the parties agreed that the pending cases
against each other will be withdrawn by both the parties. Since both the
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parties have settled their disputes and on the basis of compromise, a
decree of divorce has already been passed by the family Court, Bhopal
and as husband and wife have been living in USA, it is prayed
that Criminal case arising out of Crime No. 460 of 2022 registered on
FIR dated 30.11.2022 for offences punishable under section 498A of IPC
as well as Sections 3 and 4 of Dowry Protection Act 1961 by P. S.
Ayodhya Nagar, Bhopal (M.P.) registered against the applicants be
quashed in the interest of justice.
3. Learned counsel for the parties placing reliance on the case of
Jitendra Raghuvanshi and others vs. Babita Raghuwanshi and another
passed in Criminal Appeal No.447/2013 vide judgment dated 15.03.2013
by the Supreme Court, Jagdish Channa and others vs. State of Haryana
and another -AIR 2008 SC 1968, Madan Mohan Abbot vs. State of
Punjab - AIR 2008 SC 1969, Shiji vs. Radhika and another - (2011) 10
SCC 705, Narinder Singh and others vs. State of Punjab- (2014) 6 SCC
466 and Gian Singh vs. State of Punjab and others reported in (2012) 10
SCC 303 have submitted that criminal proceedings arising out of
matrimonial disputes can be quashed by the Court, if the Court is
satisfied that the matter has been settled between the parties amicably.
Heard learned counsel for the parties and perused the record.
This Court is of the considered view that the aim and object of
criminal law is not only to punish the offender, but also to maintain
peace, tranquillity, and harmony in society. In the present case, the
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husband and wife, along with their family members, have amicably
resolved their disputes, and their mutual objective is to settle their lives
and live peacefully.
In view of the law laid down by the Hon'ble Supreme Court in
Jitendra Raghuwanshi (supra) and Gian Singh (supra), this Court, in
exercise of its inherent powers under Section 482 of the Code of
Criminal Procedure, allows the present petition. Accordingly, the
criminal proceedings arising out of Crime No. 460/2022, registered on
the basis of FIR dated 30.11.2022 for offences punishable under Section
498-A of the IPC and Sections 3 and 4 of the Dowry Prohibition Act,
1961 at Police Station Ayodhya Nagar, Bhopal (M.P.), are hereby
quashed on the basis of the compromise entered into between the parties.
The petition stands allowed and is disposed of accordingly.
(B. P. SHARMA)
JUDGE
SM
