MURLIDHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal miscellaneous petition has been filed under Sec. 528 of the BNSS for quashing of the entire proceedings in Criminal case No. 772/2020 pending in the Court of Chief Judicial Magistrate, Dungarpur (arising out of FIR No. 76/2019 registered at the Police Station Kotwali Dungarpur, District Dungarpur) for the offences under Ss. 384, 354(D), 354(C), 292 and 509 of the IPC and Ss. 65, 67 and 67A of the IT Act.

(2.) It is submitted by learned Counsel for the petitioner that the dispute in between the parties has been resolved througha an amicable settlement and now, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings further. A compromise application was filed before the Trial Court. The learned Trial Court vide order dtd. 13/5/2025 attested the compromise to the extent of offences under Ss. 500 and 506 of the IPC and petitioner has been acquitted from these offences, however, the case is still pending for the offence under Ss. 384, 354(D), 354(C), 292 and 509 of the IPC and Ss. 65, 67 and 67A of the IT Act.

(3.) On the other hand, learned Counsel appearing for complainant- respondent admits the fact of compromise and submits that he is willing if the entire proceedings are quashed on the basis of compromise entered in between the parties.