PRASHANT KUMAR AGARWAL, J. - (1.) The matter comes up for orders on application No.2492 filed by the accused-petitioner for deciding the present misc. petition on the basis of compromise between the parties and release the accused-petitioner from the judicial custody forthwith.
(2.) Heard learned counsel for the parties on the application No.2492 and the misc. petition.
(3.) By way of this criminal misc. petition under Section 482 Cr.P.C. the accused-petitioner has come to this Court with a prayer to quash the proceedings pending before the Additional Chief Judicial Magistrate, Dantaramgarh, Sikar in Criminal Case No.126/2013 for the offences punishable under Sections 420, 406 and 120B I.P.C. mainly on the ground that they have amicably entered into compromise and settled their dispute and now no dispute remains between them.;