AAKIL MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 482 of Cr.P.C./528 of BNSS for quashing of proceedings of Criminal Case No. 601/2020 pending before the Court of learned CJM, Hanumangarh arising out of FIR No. 551/2019 registered at Police Station Hanumangarh Junction, Hanumangarh for the offences under Ss. 420, 467, 468, 471 and 120-B 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. 420 of IPC but has not attested the compromise for the offence under Ss. 467, 468, 471 and 120-B 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.