HANSA KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application filed by the petitioners for early hearing of the matter.

(2.) For the reasons mentioned in the application (Inward No. 01/2023), the application is allowed. The matter is being heard and decided today itself.

(3.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners for quashing the FIR No. 100/2023 registered at Police Station Sandero, Distt. Pali for the offence under Ss. 342, 323, 354, 509 & 376 of IPC and Ss. 3(1)(w)(i), 3(2)(va), 3(1)(c) & 3(1)(e) of SC/ST (Prevention of Atrocities) Act and entire criminal proceedings pursuant thereto, on the basis of compromise arrived at between the parties.