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Judgment
B. Pugalendhi, J
The Criminal Original Petition has been filed to quash the proceedings in Cr.No.6 of 2018, on the file of the first respondent police, for the alleged offences under Sections 498(A) and 506 (ii) of IPC and Section 4o f Dowry Prohibition Act.
The case is still in the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.
A Joint Memo of Compromise has been filed before this Court which have been signed by the petitioners and the second respondent and also by their respective counsel. The petitioners and the second respondent were also present in person before this Court and they were identified by respondent Police. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.
Under such circumstances, no useful purpose will be served in keeping the First Information Report pending, even though, the offences involved are not compoundable in nature. In the light of the guidelines given by the Hon'ble Supreme Court reported in 2017 9 SCC 641-(Parbathbhai Aahir @ Parbathbhai Vs. State of Gujrath), this Court in exercise of its jurisdiction under Section 482 Cr.P.C. quashes the Cr.No.6 of 2018.
This Criminal Original Petition stands allowed and as a sequel, the proceedings in Cr.No.6 of 2018, on the file of the first respondent Police, is quashed and the terms of Joint Memo of Compromise shall form part and parcel of this order.