OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 482 Cr.PC for quashing of entire proceedings in Criminal Original Case No. 1388/2021 pending in the Court of Additional Judicial Magistrate, Sojat, District Pali for the offences under Sec. 498A of the IPC.

(2.) It is submitted by learned Counsel for the petitioners 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.