RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A compromise has been arrived at between the parties, which has been duly attested by them and in view of the same, the complainant does not further want to proceed in the complaint.

(2.) Taking into consideration the provisions and guidelines laid down by the Supreme Court in the case of State of Madhya Pradesh v. Laxmi Narayan reported in 2019(5) SCC 688 and that the allegations essentially are of civil nature, I am inclined to allow this petition and quash the FIR and criminal proceedings in relation thereto on basis of the compromise arrived at between the parties.

(3.) With the aforesaid observations, the petition is allowed. All pending applications also stand disposed of.