JALA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petition under Sec. 482 Cr.P.C. have been filed by the petitioners with a prayer for quashing the FIR Nos. 308/2021 and 307/2021 of Police Station Osian, District Jodhpur.

(2.) Brief facts of the case are that on a trivial dispute, the petitioners and private respondents, vice versa in both the misc. petitions, have filed two counter FIRs against each other.

(3.) Learned counsel appearing for the petitioners in both the misc. petitions have submitted that the petitioners and the private respondents are neighbours and on account of some trivial dispute a quarrel took place between them, which resulted into the registration of the above referred impugned FIRs. It is submitted that now both the parties have settled their dispute amicably and entered into a compromise. It is, therefore, submitted that the impugned FIRs may kindly be quashed on the basis of compromise arrived at between both the parties.