PARASDEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 528 BNSS (482 Cr.P.C.) for quashing of proceedings in Criminal Regular Case No. 4979/2022 pending in the Court of learned Additional Chief Judicial Magistrate No. 2, Bhilwara arising out of FIR No. 335/2022 registered at Police Station Subhash Nagar, District Bhilwara for the offences under Ss. 420, 467, 468, 471, 384 and 120-B of IPC.

(2.) It is submitted by learned Counsel for the petitioner that the dispute in between the parties has been resolved through an amicable settlement and now, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings further.

(3.) Learned Public Prosecutor has opposed the petition.