VINOD KANJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioner for quashing of FIR No.76/2022 registered at Police Station Vijaypur, District Chittorgarh and all consequential proceedings in pursuance thereto for offences under 143, 447, 452, 342, 354, 365, 323 and 427 IPC and Ss. 3 and 4 of POCSO Act.

(2.) Learned counsel for the petitioner and counsel for the respondents No.2 jointly submit that the petitioner and the complainant have entered into compromise in the on-going criminal proceedings. It is thus submitted that the parties are not inclined to proceed further in this matter.

(3.) I have considered the arguments advanced before me and carefully gone through the material available on record.