SAHABRAM 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 Original Criminal Case No. 5795/2017 pending in the Court of Additional Chief Judicial Magistrate No. 1, Sri Ganganagar arising out of FIR No. 285/2014 registered at Police Station Jawaharnagar, District Sri Ganganagar for the offences under Ss. 420, 467, 468, 471 and 120-B of the 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.