FATEH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No.527/2021 registered at Police Station Bhim, District Rajsamand and all consequential proceedings for offences under Ss. 147, 332, 353 read with 159 of IPC and Ss. 3(1)(s)(r) and 3(2)(va) of SC/ST Act on the basis of compromise entered between the parties.

(2.) Counsel for the petitioners submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondent No.2-complainant is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab and Anr. [(2012) 10 SCC 303]. In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

(3.) Counsel for the respondent No.2 (complainant) concurs the fact of compromise and submits that in view of the compromise, the respondent No.2 (complainant) does not want to proceed further in the matter.