ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application no.1/2021 for taking on record compromise is allowed, for the reasons stated therein.

(2.) This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.626/2019 dated 14.11.2019 registered at Police Station Kaman, District Bharatpur for offence under Sections 323, 342 and 384 of IPC.

(3.) Learned counsel submitted that the FIR in question arises out of minor dispute between the parties and does not involve any heinous offence. Relying on the compromise dated 18.02.2021, he submitted that the matter has amicably been settled between the parties. Referring the judgments of the Hon'ble Apex Court of India in cases of Gian Singh v. State of Punjab and Anr. reported in JT 2012 (9) SC-426 and Narinder Singh and Ors. v. State of Punjab and Anr. reported in 2014 Cr.L.R. (SC) 351, he prayed that FIR in question be quashed.