SUSHREE CHARU KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Misc. Petition under Section 482 Cr.P.c. has been filed by the petitioners for quashing of F.I.R. No.532/2020, registered at Police Station Mahamandir, and all consequential proceedings for offences under Sections 323, 354 IPC and Section 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST (Prevention of Atrocities) Act, 1989 (Amended 2015) on the basis of compromise.

(2.) Counsel for the petitioners submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondent No.2-complainant is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr. , 2012 10 SCC 303. In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

(3.) Counsel for the respondent No.2-complainant concurs the fact of compromise and submits that in view of the compromise, the respondent No.2-complainant does not want to proceed further in the matter.