AABID HUSSAIN Vs. STATE AND ORS.

JUDGEMENT

(1.) The instant misc. petition has been filed seeking quashing of the proceedings of the Cr. Case No.142/2016 pending in the Court of learned Judicial Magistrate, Jodhpur District arising out of FIR No.75/2016 registered at the Woman Police Station (East), Jodhpur Metropolitan for the offences under Sections 498A and 406 of the I.P.C. on the basis of the compromise.

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