Mohit Kumar Son Of Vishnu Chand ... vs State Of Rajasthan
2021 Latest Caselaw 6771 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7235/2021

Mohit Kumar Son Of Vishnu Chand Trivedi, Aged About 28 Years,
Resident Of Baman Baroda, Police Station, Sadar, Gangapur City,
District Sawai Madhopur.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.p.
2.      Smt. Priyanka Wife Of Mohit Kumar Daughter Of Kedar
        Lal, Resident Of Chatikana Mohallan, Karauli, District
        Karauli (Rajasthan).
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajneesh Gupta For Complainant(s) : Mr. Mukesh Kumar Goyal For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

1. Petitioners have preferred this misc petition seeking

quashing of proceeding in Criminal Misc. Case No. 100/2017

pending before the learned Chief Judicial Magistrate, Karauli,

District Karauli.

2. It is contended by counsel for the petitioners that there was

a matrimonial dispute between the complainant and petitioner.

Parties have amicably settled their dispute and the parties have

started residing together. It is also contended that compromise

was filed before the court below. Court has compounded the

offence under Section 406 of IPC but, as offence under Section

498-A is non-compoundable, the same was not compounded.

(2 of 2) [CRLMP-7235/2021]

3. Counsel for the complainant has not disputed the fact of

parties having entered into compromise and also the fact that

parties have started staying together.

4. I have considered the contentions.

5. In view of the fact that the present case is matrimonial

dispute and parties have amicably settled their dispute and started

staying together, no purpose would be served in continuing the

proceedings in order to maintain the harmony between the

parties, I deem it proper to allow the misc. petition.

6. Hence, the misc. petition is allowed. Proceeding in Criminal

Misc. Case No. 100/2017 pending before the learned Chief Judicial

Magistrate, Karauli, District Karauli is quashed.

7. Stay application stands disposed.

8. A copy of this order be sent to the concerned Magistrate.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /75

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