SUKHWINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioners have approached this Court with a prayer to quash the FIR No.0138/2022 registered at Police Station Padampur, District Sri Ganganagar for the offences punishable under Ss. 498-A, 406 and 323 of IPC.

(2.) Learned counsel for the petitioners submits that during pendency of the investigation, the petitioners have entered into a compromise with the complainant and the written compromise has been placed before the Investigating Officer, pursuant to direction given by this Court on 16/8/2022, who has verified the same.

(3.) On the basis of factual report dtd. 9/11/2022, learned Public Prosecutor accepts the factum of compromise having been entered into between the parties without fear and duress.