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Judgment
Anand Pathak, J
The present petition has been preferred by petitioner under Section 482 of Cr.P.C. for quashment of FIR registered at Crime No.07/2017 at Police Station Mahila Thana Padav, Gwalior for the offence under Sections 498-A, 506, 34 of IPC and enhanced Section 377 of IPC on the basis of application filed by the respondent No.2/complainant under Section 323 of Cr.P.C. as well as for quashment of consequential Criminal Proceedings pending before the Court of Additional Sessions Judge Gwalior in Sessions Trial No. 360/2019, on the basis of compromise.
I.A. No.17673/2023, has also been filed for staying the proceedings pending before the trial Court in connection with S.T. No.360/2019 till disposal of this petition.
Petitioner and complainant are husband - wife and lived as married couple for a considerable period of time. Now, they intend to settle the matter inter se between them. Both intend to live together as married couple. Therefore, to ink down the identity and intent, they want to appear before the Principal Registrar of this Court for verification.
At this stage, counsel for petitioner submits that petitioner and respondent No.2 are present in person in the Court room. He also informs that petitioner is suffering from Dengue. Therefore, both intend to appear before Principal Registrar of this Court today itself.
Considering the prayer and intention of parties, as reflected through their counsel, parties are directed to appear before the Principal Registrar of this Court today itself for verification of factum of compromise.
Till next date of hearing, as prayed by counsel for the parties, proceedings pending before the trial Court in connection with S.T. No.360/2019 shall remain stayed.
List the case in next week with verification report.