POOJA GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal miscellaneous petition has been filed under Sec. 528 of the BNSS for quashing of FIR No. 5/2025 registered at Police Station Kankroli, District Rajsamand for the offences under Ss. 308(2), 309(4) and 61(2)(a) of the BNS.

(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.) 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.