RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 528 of the BNSS for quashing of FIR No. 215/2024 registered at Police Station Bhagat Ki Kothi, Jodhpur for the offences under Ss. 126(2), 115(2), 189(2), 332(c), 303(2) of the BNS.

(2.) It is submitted by learned Counsel for the petitioners 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. A compromise application has been submitted to the Investigating Officer.

(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.