DEEPAK 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. 70/2022 registered at Police Station Amet, District Rajsamand seeking petitioners' prosecution for the offences punishable under Ss. 341, 323 and 354A and 143 of Indian Penal Code and under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Mr. Upadhyay, learned counsel for the petitioners submits that in furtherance of the order dtd. 7/7/2022, the petitioners and the complainant have appeared before the Investigating Officer and produced the written compromise before him, 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.