SHIVDAN SINGH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the F.I.R. No. 176/2014 dated 27.4.2014 pertaining to Police Station, Surajpole, Udaipur for the offences punishable under Sections 143, 448, 149 I.P.C.

(2.) It is submitted by learned Counsel for the petitioners that the impugned F.I.R. has been lodged by the respondent No. 2 against the petitioners while alleging that the petitioners had criminally trespassed on the portion of the property belonging to the respondent No. 2. It is further submitted by the learned Counsel for the petitioners that the petitioner No. 1 filed a civil suit before the Civil Judge (Jr. Division), Udaipur City South, Udaipur in relation to the property in question and in the said civil suit, the parties nave submitted a compromise, which has been attested by the Civil Court and the Civil Court has passed the decree on the basis of the compromise.

(3.) Learned Counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties, the impugned F.I.R. lodged against the petitioners for the offences punishable under Sections 143, 448, 149 I.P.C. may kindly be quashed.