SALMA BANU RANGREZ Vs. STATE

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the FIR No.288/2020 registered at Police Station Subhash Nagar, Distt. Bhilwara, for the offence under Sections 341, 323 and 34 IPC.

(2.) Learned counsel for the petitioners has submitted that the complainant-respondent No.2 and the petitioner have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioner for the offences punishable under Sections 341, 323 and 34 IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioner for the aforesaid offences because the same may derail the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No.2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No2. does not want to press the charges levelled against the petitioner in relation to offences punishable under Sections 341, 323 and 34 IPC.