LOKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 528 of BNSS for quashing of proceedings of Criminal Case No. 113/2018 pending before the Court of learned ACJM, No. 5, Jodhpur Metro, Jodhpur arising out of FIR No. 233/2017 registered at Police Station Banar, Jodhpur City East for the offences under Ss. 365, 323 and 143 of IPC, on the basis of compromise arrived at between the parties.

(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.) It is also submitted by learned Counsel for the petitioner that the learned Trial Court has attested the compromise for the offence under Sec. 323/34 of IPC but has not attested the compromise for the offence under Ss. 365 and 143 of IPC and kept the proceeding pending by it. It is submitted that as the parties have entered into compromise, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings further.