RAVINDRA DEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice was issued to the learned Public Prosecutor. He accepts notice. With the consent of the learned counsel for the parties, the matter is heard finally.

(2.) The instant miscellaneous petition has been preferred by the petitioners challenging the order dated 4.7.2013 passed by the learned Judicial Magistrate Rajsamand in Regular Cr. Case No. 559/2013 whereby the application filed by the petitioner under Sections 451 and 457 Cr.P.C. for returning back of his passport has been turned down.

(3.) Learned counsel for the petitioner submits that the petitioner is facing trial for the offences under Sections 498A, 420 and 406 I.P.C. He submits that the matter has been amicably settled between the spouses. He has placed on record a copy of the order dated 28.6.2013 passed by the learned Judge, Family Court, Rajsamand wherein it has been recorded that the parties have settled their disputes.