VAJID PARVEJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of CrPC for quashing entire proceedings in Criminal Case No. 189/2018 (NCV No. 17579/2018) in connection of FIR No. 211/2018 registered at PS Mahila Thana, Jodhpur City West for the alleged offence under Sec. 498-A and 406 of IPC.

(2.) Learned counsel for the petitioner submits that the controversy involved in the present matter is matrimonial in nature and was an inter se dispute between the parties on account of some misunderstanding. The parties have since resolved their inter-se dispute and have arrived at a compromise, which is on record. Therefore, a prayer is made to quash the impugned FIR and the subsequent proceedings arising out of the same.

(3.) Learned counsel for the complainant/victim has supported the submissions made on behalf of the petitioner and has verified the fact of compromise.