GAURAV GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner and the complainant are present in person and have been duly identified by their respective Counsel.

(2.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioner has approached this Court with a prayer to quash the FIR No. 255/2023 registered at Police Station Sodala, Jaipur City (South) seeking petitioner's prosecution for the offences punishable under Ss. 341, 323, 342, 365, 427, 379 of IPC and Sec. 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned Counsel for the petitioner submits that during pendency of the investigation, the petitioner has entered into a compromise with the complainant. The written compromise has been annexed with this petition.