JAGDISH Vs. STATE

JUDGEMENT

(1.) This instant criminal petition has been filed for quashing the proceedings of Criminal Case No. 19/2016 pending before the Court of learned Metropolitan Magistrate No. 2 Jodhpur Metropolitan against the petitioners for offence under Sections 498(A), 354 and 511 IPC despite the fact that the parties have entered into compromise.

(2.) The accused-petitioner and the complainant are present in Court. They have moved a joint compromise application in which it has been stated that the compromise has arrived at between them and they have settled their dispute amicably, therefore, the criminal proceedings for offence under Section 498(A), 354 and 511 IPC may be quashed.

(3.) Counsel for the petitioner submits that the petitioner No. 1 and respondent No. 2/complainant are husband and wife. They have entered into a compromise in the spirit of Lok Adalat.