ALOK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-Alok Singh and the complainant- Surbhi Singh (husband and wife respectively) are present in person and have been duly identified by their respective Counsel.

(2.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioners have approached this Court with a prayer to quash the FIR No. 146/2023 registered at Police Station Mahila Thana, District Jaipur for the offences punishable under Ss. 498-A, 406, 323 and 504 of IPC.

(3.) Learned Counsel for the petitioners submits that vide order dtd. 20/9/2023, the matter was referred to mediation centre for exploring possibility of an amicable settlement. The mediation is successful and both the parties have entered into a compromise in the mediation-proceedings. The mediation report alongwith the compromise has been received from the mediation centre. The same is taken on record. Learned Counsel for the petitioners prays that the impugned FIR may be quashed on the basis of compromise entered between the parties before mediation centre.