B S TOMAR AND ANOTHER Vs. STATE

JUDGEMENT

(1.) This Misc. petition under Section 482 Cr.P.C. has been filed for quashing of the FIR No. 239/2013 registered at Police Station Chandawaji,Jaipur for the offences under Sections 354A,354D and 370 IPC.

(2.) After lodging of the FIR, with the efforts of well-wishers of both the parties arrived to an amicable settlement. The dispute which has been narrated in the FIR can be brought to an end through composition of the offence, hence the prayer of the petitioners is that FIR quashed.

(3.) Both the parties have filed an agreement deed which was verified by the Deputy Registrar (Judl.).