BADRI DUTT JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 482 Cr.PC/under Sec. 528 of B.N.S.S. for quashing of proceedings in Original Criminal Case No. 489/2021 pending in the Court of learned Judicial Magistrate, Jodhpur arising out of FIR No. 91/2019 registered at Police Station Mahila Thana, Jodhpur City East for the offences under Ss. 498-A, 406, 384, 307, 323 and 34 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.) Learned Public Prosecutor has opposed the petition.