NEVA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 482 Cr.P.C. for quashing of proceedings in Criminal Case No. 737/2012 pending in the Court of learned Additional Chief Judicial Magistrate,No. 2, Barmer arising out of FIR No. 07/2011 registered at P.S. Ramsar, District Barmer for the offences under Ss. 420, 467, 468, 471 and 120B 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.) On the other hand, learned Counsel appearing for complainant- respondent admits the fact of compromise and submits that he is willing if the FIR and the proceedings are quashed on the basis of compromise entered in between the parties.