JUDGEMENT
SANJAY DHAR, J. -
(1.)Instant petition under Sec. 482 of the Cr. P. C has been filed by the petitioners seeking quashment of charge sheet/challan arising out of FIR No.21/2019 dtd. 23/12/2019 for offences under Sec. 498-A and 109 of IPC registered with P/S Women Cell, Gandhi Nagar, Jammu.
(2.)As per the contents of the impugned FIR, respondent No.2, wife of petitioner No.1, has alleged that from the very beginning of her marriage with the petitioner, she has been subjected to mental torture, cruelty and harassment by petitioner and other in-laws. It is further alleged that the complainant was beaten up by her in-laws on one pretext or the other. According to complainant, her in-laws including the petitioner herein were demanding dowry from her and ultimately she was thrown out of her matrimonial house. On the basis of this report, the impugned FIR was lodged and investigation was set into motion. During the course of investigation, the offences under Sec. 498-A and 109 IPC against the accused and the challan was laid before the Court of Special Excise Mobile, Magistrate (3rd Civil Subordinate Judge), Jammu.
(3.)It seems that during pendency of the aforesaid proceedings, a compromise has been arrived at between the parties and as per the said compromise, the parties i.e., complainant and the accused have settled their disputes amicably. It is stated in the compromise deed that the complainant i.e., respondent No.2 herein, has no grievance against the accused/petitioners and that she does not want to pursue the criminal case. Further, pursuant to the aforesaid compromise, marriage between the parties has been dissolved
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