REWATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners for quashing the FIR No. 124/2023 registered at Police Station Beechhwal, Distt. Bikaner for the offence under Ss. 384, 388, 389, 323, 341, 120-B and 34 of IPC and entire criminal proceedings pursuant thereto, on the basis of compromise arrived at between the parties.

(2.) Learned Counsel for the petitioners has submitted that the complainant- respondent No. 2 and the petitioners have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioners for the offences punishable under Ss. 384, 388, 389, 323, 341, 120-B and 34 of IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioners for the aforesaid offences because the same may derail the compromise arrived at between the parties.

(3.) Learned Public Prosecutor has vehemently opposed the prayer of the petitioner.