PORAS SINGH YADAV 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. 17/2023 pending in the Court of learned Additional Metropolitan Magistrate No. 2, Jodhpur Metropolitan, Jodhpur arising out of FIR No. 91/2022 registered at Police Station Mahila Thana, Jodhpur City East for the offences under Ss. 498-A, 406 and 323 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. On the basis of compromise, the accused-petitioner has been acquitted by the Trial Court for offence under Ss. 406 and 323 of the IPC and trial is still pending for the offence under Sec. 498A IPC.

(3.) Learned Counsel appearing for complainant-respondent also 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.