RAMESH BENIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioners for quashing of criminal proceedings in connection with FIR No.305/2018 registered at Police Station Shastri Nagar, District Jodhpur City West and all consequential proceedings for offences under Ss. 341, 323, 365, 395, 347, 120-B of IPC on the basis of compromise entered between the parties.

(2.) Mr. Narpat Singh, present in person and he submits that the matter has already been compromised between the parties which is borne out from the compromise deed that the respondent No.2-complainant is not inclined to proceed further in the matter. He has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab and Anr. [(2012) 10 SCC 303].

(3.) In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.