MANOJ 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. 130/2023 registered at Police Station Falasiya, District Udaipur and all consequential proceedings in pursuance thereto for offences under Sec. 376 of IPC.

(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.