MADAN VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition has been filed for quashing the FIR No.145/2019 registered at Police Station Mandfiya, District Chittorgarh for the offence under Ss. 147, 148, 149, 341, 323, 379 of the IPC.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner submits that the parties have compromised the matter outside the Court. The compromise deed has been placed before this Court and the same is taken on record.