ANIL GOSWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have sought quashment of FIR No.39/2022, P.S. Bhirani, District Hanumangarh registered against the petitioners for the offences under Ss. 341, 323 and 143 of the Indian Penal Code and Ss. 3, 25 to 27 of the Arms Act.

(2.) Learned counsel for the petitioners submitted that during the course of investigation, the petitioners and complainant have entered into compromise and the same has been produced before the Investigating Officer, who has verified the same.

(3.) Mr. Soni, learned counsel appearing for the complainant, while accepting that compromise has taken place, submitted that the complainant does not have any objection if the FIR filed against petitioners is quashed.