BHARAT @ TINKU Vs. STATE

JUDGEMENT

(1.) The instant misc. petition has been filed seeking quashing of the proceedings of the Cr. Case No.1546/2013 (748/2014) pending in the Court of learned Additional Chief Judicial Magistrate, Sumerpur, District Pali arising out of FIR No.88/2013 registered at the Police Station Takhatgarh, District Pali for the offence under Section 498A of the I.P.C. on the basis of the compromise.

(2.) The respondent No.2 is the first informant and the petitioner No.1 is her husband.

(3.) Both the learned counsel for the parties have submitted that the parties have decided to terminate their ties by mutual consent and thus, the proceedins going on in the trial court should be quashed.