PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 528 B.N.S.S. for quashing of proceedings in Original Criminal Case No. 43318/2024 pending in the Court of Additional Chief Metropolitan Magistrate (PCPNDT) Cases, Jodhpur Metropolitan arising out of FIR No. 219/2022 registered at Police Station Mahila Thana West, Jodhpur for the offences under Ss. 498-A, 406, 323, 342 and 494 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.