Raees Ahmad and Others vs State of U.P. and Others

M.A. Khan, J.—Heard learned Counsel for the parties and I have come through the record.

Opposite party No. 2, brother of wife, had lodged an F.I.R. u/s 498A/323/506, I.P.C. read with Section 3/4 of the Dowry Prohibition Act against the Petitioners. The investigating agency after investigation, submitted charge-sheet which is now pending before the learned Magistrate. In the meantime, the parties compromised their disputes and now the wife if living with husband happily. It has been prayed that the charge-sheet submitted against the Petitioners be quashed.

On the basis of material available on record, the charge-sheet cannot be quashed. However, in view of the facts and circumstances of the case learned lower court may permit the compromise of the dispute between the parties and the compromise aforesaid will be for the benefit of the couple and by allowing the parties to compound offence it can restore normalcy between the parties.

It is therefore, directed that the parties shall appear before the lower court either in person or through their counsel and shall file the compromise there which is already on record. Learned lower court shall pass an order on the basis of that compromise so that husband and wife and their relations may have peace in future.

With these observations, petition is disposed of finally.