PAPPU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition under Sec. 397 Cr.P.C. read with Sec. 401 Cr.P.C. has been preferred by the petitioners against the order dtd. 25/6/2018 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Churu in F.R. No. 382/2017 (FIR No. 15/2017 of Police Station Sardarshahar, District Churu), whereby cognizance has been taken against to the petitioners for the offences under Ss. 451, 323/34 and 143 IPC.

(2.) Learned Counsel for the petitioners submits that the parties have decided to settle the dispute amicably and have arrived at a compromise. He has placed on record the compromise deed dtd. 3/8/2023, wherein it is stated that the parties have arrived at a compromise and the complainant does not wish to pursue criminal proceedings against the petitioners. He, therefore, prays that the revision petition may be allowed and the criminal proceedings against the petitioners may be put to an end.

(3.) Learned Counsel for complainant does not dispute the fact of compromise and expresses his inclination for acquittal of accused petitioners on the ground of compromise.