ANIL MENARIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application has been filed on behalf of the petitioner for preponment of the date.

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

(3.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners for quashing the FIR No.596/2022 registered at Police Station Hiranmagari, Distt. Udaipur for the offence under Ss. 384, 506, 406, 120-B of IPC and all criminal proceedings pursuant thereto qua the petitioners on the basis of compromise.