MUNNA KHAN 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. 144/2022 registered at Police Station Railmagra, District Rajsamand for the offences punishable under Ss. 341, 323, 427 and 34. Offence punishable under Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'SC/ST Act') was added after the complainant submitted his caste certificate.

(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, who has verified the same.

(3.) Learned counsel for the complainant while accepting the factum of compromise submits that the complainant has no objection if the FIR in question is quashed.