MANOJ KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These petitions (CrlMP No.2978/2020) have been filed under Section 482 Cr.P.C for direction to the respondent to investigate the matter in fair and impartial manner of FIR No.420/2020 registered at Police Station Mansarowar, District Jaipur (South) for the offences under Sections 143, 325, 341 and 379 IPC and (CrlMP No.3072/2020) for quashing of FIR No.421/2020 registered at Police Station Mansarowar, District Jaipur (South) for the offences under Sections 323, 341 IPC and Section 3(1)(s) of SC/ST (Prevention of Atrocities) Act, 1989 on the basis of compromise entered between the parties.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel appearing on behalf of both the sides have submitted that the impugned FIRs were registered in the landlord- tenant dispute, which is of civil nature. Now, compromise has been arrived at between the parties. None of the accused persons have any criminal antecedents. They have amicably settled their dispute. Therefore, proceedings of FIR Nos. 420/2020 and 421/2021 should be quashed in view of legal position expounded in Gian S Another (2012) 10 SCC 303.