Madhya Pradesh High Court
Prashant Singh Parihar vs The State Of Madhya Pradesh on 2 January, 2017
MCRC-2546-2015
(PRASHANT SINGH PARIHAR Vs THE STATE OF MADHYA PRADESH)
02-01-2017
Smt. Sarita Kochhal, learned counsel for the petitioners.
Shri Vivek Lakhera, learned P.L. for the respondent No.1/State.
None for the respondent No.2/complainant. Heard.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashment of criminal proceedings pending against them vide Case No.815/2011 before the Court of Judicial Magistrate First Class, Nagod, District-Satna (M.P.). The aforesaid proceedings have been registered in pursuance to an offence registered against the petitioners vide Crime No.294/2011 at Police Station- Nagod, District Satna for commission of offences punishable under Section 498-A, 323, 506-B/34 of the Indian Penal Code read with Section 3 and 4 of Dowry Prohibition Act.
The report was lodged by the complainant Smt. Priyanka Singh. Marriage of the complainant Smt. Priyanka Singh was solemnized with the petitioner No.5-Ashish Singh on 17.06.2010. Petitioner No.1 is the brother-in-law of the complainant, petitioner No.2 is the father- in-law of the complainant, petitioner No.3 is the sister-in-law of the complainant and the petitioner No.4 is the mother-in-law of the complainant.
A compromise had taken place between the complainant and the petitioner No.5-Ashish Singh, who is the husband of the complainant, in mediation proceedings. Decree of divorce has also been passed. The Court recorded following compromise:
"1- mHk;i{k ds e/; yafcr izdj.k vi0 /kkjk 12 ?k- fga- ls- e- dk vf/k0 125 ds izdj.k esa vukosnd }kjk vkosfndk dks 2]50]000@& :- ¼nks yk[k ipkl gtkj :-
½ vnk djus ij vkosfndk viuk izdj.k U;k;ky; ls okil ys ysxsa] rFkk buds lkFk gh ukxkSn ftyk lruk e0iz0 esa yafcr izdj.k ¼1½ Jh ts-,e-,Q-lh- ukxkSn ¼eku- flf) feJk th½ ds jk- izd- dza- 815@2011 'kk- e- iz- cuke iz'kkar flag oxSjg rk0 is'kh fnukad 26-08-2014 dks tc vukosnd 2]50]000@& nks yk[k ipkl gtkj :- ek= vkosfndk dks vnk dj nsxkA rc vkosfndk mDr izdj.k okil ys ysxh ¼jkthukek dj ysxh½ bl rjg Jheku vfr- ftyk- U;k;k- ukxkSn ftyk lruk ds U;k;ky; esa yafcr izdj.k 11@12 rkjh[k vk'kh"k flag cuke fiz;adk flag vUrxZr /kkjk 13 fg- fo- vf/k- rkjh[k is'kh fnukad 22-07-2014 dk izdj.k vk'kh"k flag dks 2]50]000@& :- vnkdj nsxk rFkk izdj.k esa fiz;adk fookg foPNsn gsrq lgefr iznku dj nsxh vkSj izdj.k esa lgefr ls fookg foPNsn dh fMdzh mHk; i{k U;k;ky; ls izkIr dj ysxsa] bl rjg ,d= 7]50]000@&:- ¼lkr yk[k ipkl gtkj :-½ esa lHkh izdj.kksa esa jkthukek dj ysxsa] dksbZ ysunsu 'ks"k ugha jgsxkA mHk;i{k dksbZ okn mijksDr fo"k;ksa ij izLrqr ugha djsxsaA 2- mijksDr 'krksZ ds vk/kkj ij mHk; i{k vius izdj.k esa lqygukek fuca/ku fu"ikfnr dj jgs gSA mHk;i{k us fuca/ku dh 'krksZ ds HkyhHkkafr i<+ lqu o le{k fy;k gSA 3- vk'kh"k flag }kjk fyf[kr vkosnu izLrqr fd;k fd t;flag ifjgkj ¼vuk- dza- 2½ rFkk iz'kkUr flag ifjgkj ¼vuk- dza- 3½ }kjk izdj.k esa lqygukek fuca/ku fu"ikfnr djus gsrq vf/kd`r fd;k x;k gSA 4- vkosfndk }kjk Hkj.k iks"k.k ds lEcU/k esa Hkfo"; esa dksbZ okn izLrqr ugha fd;k tkosxkA"
In view of the aforesaid compromise, the fact that the decree of divorce has been passed between the complainant and the petitioner No.5 and the amount has also been paid to the complainant in accordance with the compromise and in view of the judgment of the Apex Court in the matter of Shiji alias Pappu and others vs. Radhika and another, reported in AIR 2012 SC 49, this petition is allowed and the criminal proceedings pending against the petitioners vide Case No.815/2011 before the Court of Judicial Magistrate First Class, Nagod, District-Satna (M.P.) are hereby quashed.
C.C. as per rules.
(S.K. GANGELE) JUDGE vkt