Patna High Court: A Bench of Ahsanuddin Amanullah, J. allowed the quashing of the criminal case owing to the amicable compromise between the parties.
The petitioners have approached this Court under Section 482 of the Code of Criminal Procedure, 1973 for the alleged offence under Section 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act. The petitioner has been alleged for demanding dowry from the opposite party for a motorcycle along with the fact that he assaulted the opposite party. It has also been alleged that he was in an illicit relationship with another woman. He has contended that there was an application filed for restitution of conjugal rights in view of the amicable settlement between the parties under which the petitioner would pay monthly maintenance to the opposite party and her son. Hence when a compromise on mutual terms has been arrived upon between the parties the criminal case shall not be followed upon.
Accordingly, having considered the facts of the case the Court was of the view that the court by using its inherent powers in order to reach the ends of justice simply when it was in the interest of both the parties shall allow for the above application.[Dhananjay Paswan v. State Of Bihar, 2019 SCC OnLine Pat 11, decided on 03-01-2019]
