SURESH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR in Crime No.36 of 2025 on the file of the first respondent, registered for the offences under Ss. 296(b), 115(2), 118(1) of BNS, 2023.

(2.) Pending this petition, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) A Joint Memo of Compromise has been filed before this Court, which has been signed by the petitioners and the defacto complainant. All the parties are present and identified by their respective counsel and the Police. In order to identify the respective parties, they have also produced the copies of the Aadhaar Card are made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.