MUKESH HARWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the accused-petitioner for quashing of FIR No. 161/2019 dtd. 21/6/2019 registered at P.S. Mahila West Jodhpur City, Jodhpur for offence under Ss. 498-A, 406, 323 IPC.

(2.) Learned counsel for both the parties submit 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. The complainant does not want to prosecute the petitioner. It is prayed that the FIR filed by the respondent No. 2 may be quashed.

(3.) A copy of the compromise has been placed on record as Annexure-2.