ASHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dated 19.8.2002 of Judicial Magistrate No. 7 Jaipur City Jaipur in Criminal Case No. 122 of 1997 acquitting the accused-respondents from the charges under Sections 498A and 406 I.P.C. and for quashing the order initiating proceedings under Section 193 I.P.C. against them.

(2.) Before starting arguments and without going into the merits of he case, Mr. Anoop Dhand, learned counsel for the petitioners made a request that he wants to withdraw the revision petition if the proceedings initiated against the petitioners are dropped and set aside and he has further requested that he is ready to pay appropriate amount of compensation to the respondents.

(3.) Mr. V.S. Chaudhary and Mr. P.K. Sharma, learned counsel appearing for the respondents opposed this argument but agree that the appropriate compensation should be awarded and in such circumstances the proceedings under Section 193 I.P.C. initiated against the petitioners be dropped.