LALIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C./528 BNSS has been filed by the petitioner seeking quashing of proceedings in Criminal Case No. 358/2024 pending before the Court of Junior Magistrate, Aspur, for the offences punishable under Ss. 498-A, 323 and 494 of IPC.

(2.) Learned Counsel for the parties submitted that the parties have settled their disputes and have arrived at a compromise.

(3.) Learned Counsel for the petitioner has placed reliance on a decision of Hon'ble the Supreme Court in the cases of Gian Singh Vs. State of Punjab & Anr. reported in (2012) 10 SCC 303] and B.S. Joshi Vs. State of Haryana, reported in (2003) 4 SCC 675. He therefore prayed that the impugned criminal proceedings may kindly be quashed.