SOMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing the FIR No. 304/2021 of Police Station Abu Road Sadar, District Sirohi.

(2.) This Court vide order dtd. 18/1/2022 has directed the petitioner as well as the respondent No. 2 to appear before the Investigating officer and the Investigating officer was directed to inform this Court about the factum of compromise arrived at between the parties.

(3.) Today, learned Public Prosecutor has submitted the factual report, wherein it is mentioned that the parties have appeared before the Investigating officer and informed him about the factum of compromise.