DHARMENDRA Vs. STATE

JUDGEMENT

(1.) Petitioners have preferred this misc. petition seeking quashing of FIR No. 74/2020 registered at Mahila Thana (West), Jodhpur Metropolitan.

(2.) It is contended by counsel for the petitioners that parties have amicably settled their disputes and have filed application under Sec. 13-B of Hindu Marriage Act before the Family Court. It is also contended that the compromise was produced before the Investigating Officer. As per the compromise, counsel for the complainant does not want to proceed with the FIR lodged by her.

(3.) Counsel for the complainant is present in Court and has not disputed the above facts that parties have entered into compromise and has no objection for quashing of FIR.