ASHOK KUMAR JOSHI Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing of the FIR No.219/2018 dated 29.7.2018 of Police Station Ratangarh, Distt. Churu for the offences punishable under Sections 498-A, 406, 323, 354, 376, 511 and 377 of IPC.

(2.) It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 498-A, 406, 323, 354, 376, 511 and 377 of IPC are pending. It is further contended by learned counsel for the petitioners that the respondent No.2 and the petitioners have compromised the matter and resolved the dispute between them amicably.

(3.) Today, learned counsel for the petitioners has produced a compromise dated 29.7.2021 arrived at between the parties before this Court. The same is taken on record.