KHERAJ RAM DUDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioner has approached this Court with a prayer to quash the FIR No.0084/2022 registered at Police Station Asop, District Jodhpur (Rural) seeking petitioner's prosecution for the offences punishable under Ss. 143, 323 and 341 of Indian Penal Code and under Ss. 3(1)(r) and 3(1)(s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned counsel for the petitioner submits that during pendency of the investigation, the petitioner has 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 16/9/2022, who has verified the same.

(3.) Learned Public Prosecutor submits that since the FIR has been registered under the provisions of SC/ST Act, the same cannot be quashed on the basis of compromise. He, however, accepts the factum of compromise having been entered into without coercion and duress.