JAICHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No.602/2021 dtd. 31/10/2021 of Police Station Sangariya, District Hanumangarh for the offences punishable under Ss. 332 and 353 IPC.

(2.) In the instant case the respondent No.2 filed the impugned FIR at Police Station Sangariya, District Hanumangarh against the petitioner for the aforesaid offences.

(3.) Learned counsel for the petitioners has submitted that on the complaint filed on behalf of the respondent No.2, proceedings under Ss. 332 and 353 IPC are pending. It is further contended by learned counsel for the petitioners that the respondent No.2 and the petitioners have compromised the matter and resolved the dispute between them amicably.