JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A compromise has been arrived at between the complainant and the petitioner in relation to FIR No.486/2020 registered at Police Station Mahesh Nagar, Jaipur (South) for the offences under Sections 323, 341, 327 IPC and Section 3/25 Arms Act.

(2.) Learned counsel for the complainant is present and submits that he does not want to further pursue the complaint.

(3.) Taking into consideration the nature of allegations and that the nature of incident and taking into consideration the law laid down by the Supreme Court in the case of State of Madhya Pradesh Vs. Laxmi Narayan and Ors., reported in (2019) 5 SCC688, I am inclined to quash the proceedings arising out of FIR No.486/2020.