GANGADHAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This instant criminal petition has been filed against the order dated 12.09.2019 passed by the learned Civil Judge (S.D.) & Addl. Chief Judicial Magistrate, Ratangarh, Churu whereby the learned Judge is proceeding against the petitioner for offence under Section 498-A 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 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 and now they are living together happily.