VIJAY JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita (BNSS), the accused-petitioner has approached this Court for quashing of criminal proceedings in Criminal Case No. 80/2019 pending before learned Additional Chief Judicial Magistrate (PCPNDT Act Cases), Jodhpur Metropolitan for offence 498-A IPC arising out of FIR No. 195/2020 registered at Police Station Mahila Thana, Jodhpur City(West) on the basis of compromise arrived at between the parties.

(2.) After registration of the aforesaid FIR, the police conducted investigation in the matter and filed final report before the learned Court below for offences under Ss. 498-A and 406 of IPC against petitioner.

(3.) Counsel for the petitioners submit that after registration of FIR, both the parties have amicably entered into compromise and filed an application for compounding of the alleged offences. It is stated in the application that the parties have resolved their dispute amicably and entered into a compromise. Counsel further submits that an application under Sec. 13B of Hindu Marriage Act has also been filed by petitioner and complainant-respondent No. 2 before the Family Court for mutual decree of divorce.