DHARMENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C has been filed on behalf of the petitioner seeking quashing of the FIR No.57/2021 of Police Station Khedapa, District Jodhpur Rural for the offences under Ss. 451 and 323 of IPC.

(2.) The aforesaid FIR has been lodged by the respondent No.2, who is cousin brother of the petitioner alleging that the petitioner was raising some construction in his house at a place which is disputed and when the complainant-respondent No.2 tried to stop him, he came to his house and attacked on him, in which, his ear got badly injured. On receiving the report, the police has recorded statements of the witnesses.

(3.) The petitioner, who is serving in Indian Army, has filed this criminal misc. petition on the ground that since compromise has been arrived at between the parties, the impugned FIR may be quashed.