ABHISHEK SARASWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This instant criminal misc. petition has been filed against the order dtd. 10/6/2019 passed by the learned Special Additional Chief Judicial Magistrate (P.C.P.N.D.T. Act Cases), Jodhpur Metro, Jodhpur whereby the learned Judge is proceeding against the petitioner for offence under Ss. 498-A and 406 of IPC and 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 Ss. 498-A and 406 of IPC may be quashed.

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