- (1.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioner for quashing the FIR No.10/2013 of Police Station, Nathdwara, District Rajsamand, and further proceedings in pursuant thereof, for the offences punishable under Sections 498A and 406 IPC at the instance of the respondent No.2.
(2.) TODAY , the petitioner No.1 and the respondent No.2 are present in person in the Court. Learned counsel for the petitioners has stated that both the parties have entered into a compromise and decided to live separately and the respondent No.2 is also not willing to prosecute the petitioners for the offence alleged in the impugned FIR, therefore, the impugned FIR may kindly be quashed.
(3.) THE respondent No.2 also states that on account of compromise arrived at between her and the petitioner No.1, she is not willing to prosecute the petitioners for the offences alleged in the impugned FIR and she has no objection if the impugned FIR and the proceedings related to it are quashed. A affidavit sworn in by the respondent No.2 before the Notary Public, Jodhpur is also submitted for the perusal of the Court.;