M.N. Bhandari, J. - (1.) It is stated that FIR for offence under sections 498-A and 406 IPC was registered by the complainant respondent No.2 against the petitioners. The parties thereafter amicably settled the dispute. An application for dropping the proceedings for the offence under section 498A and 406 IPC was filed before the trial court. It has been dropped for offence under section 406 IPC only. Hence, this misc. petition under section 482 CrPC for dropping the proceedings for offence under section 498A IPC.
(2.) Learned counsel for respondent No.2 so as learned PP do not oppose the prayer in view of the settlement between the parties.
(3.) In view of the settlement arrived at between the parties, this criminal misc. petition is allowed. The criminal proceedings for offence under section 498A IPC in case No.88/2011, State of Rajasthan v. Prem Singh & ors , pending in the court of Additional Chief Judicial Magistrate, Fatehpur, Sikar are dropped. Petition allowed.;