BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. Petition has been filed under Sec. 482 Cr.PC for quashing of FIR No. 594/2021 registered at P.S. Neem Ka Thana Sadar, Sikar for the offence under Ss. 143, 341, 323, 307, 427, 504 IPC.

(2.) It is submitted by counsel for the petitioners that the dispute in between the parties has been resolved through an amicable settlement and now there remains no controversy in between them and the parties do not wish to continue the criminal proceeding further.

(3.) On the other hand, learned counsel appearing for the respondent/complainant/victim admits the fact of compromise and submits that he is wiling if the FIR and the proceedings are quashed on the basis of compromise entered in between the parties.