RAJU REBARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner seeking quashing of the FIR No. 313/2023 registered at Police Station Nathdwara, Rajsamand for the offence under Sec. 376 IPC.

(2.) Learned Counsel for the petitioner submitted that the parties have settled their disputes and have arrived at a compromise.

(3.) Learned Counsel for the complainant concurs the factum of compromise and submits that in view of the compromise, the complainant is not inclined to proceed further in the matter.