ASHOK JEENGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with the prayer for quashing FIR No. 224/2014 dated 4.8.2014 of Police Station Mandal, District Bhilwara for the offences punishable under Sections 498A and 406 I.P.C.

(2.) LEARNED counsel for the petitioner has submitted that the FIR may be quashed on the basis of compromise arrived at between the parties.

(3.) LEARNED counsel for the petitioner as well as learned counsel for the respondents have informed this Court that the parties have already decided to live separately and for that appropriate proceedings have already been initiated before the competent court.