NAKUL SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Misc. Petition for quashing of order dtd. 8/1/2019, passed by Judicial Magistrate No. 6, Ajmer, vide which the Court has taken cognizance against the petitioner.

(2.) It is contended by counsel for the petitioner that the petitioner and complainant have entered into a compromise and complainant does not wish to pursue the complaint.

(3.) I have considered the contentions.