VIRMA RAM 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. 29/2012 dated 22.1.2012 of Police Station, Jaitaran, District Pali for the offences punishable under Sections 143, 447, 427, 435 and 436/34 l.P.C.

(2.) Learned Counsel for the petitioner has submitted that in respect of the same incident another F.I.R. No. 28/2012 was filed against the petitioners at Police Station, Jaitaran, District Pali on 21.1.2012 and in the said F.I.R. both the parties have entered into compromise and on the basis of said compromise all the petitioner have been acquitted by the Additional Sessions Judge, Jaitaran, District Pali in Sessions Cases No. 6/2013 vide judgment dated 28.1.2014. A photocopy of the judgment dated 28.1.2014 is also produced before this Court, which is taken on record. Learned Counsel for the petitioners has submitted that when the parties have entered into compromise and on the basis of the said compromise the petitioner have already acquitted by the competent Criminal Court, the second F.I.R. in relation to the vary same incident may kindly be quashed and set aside. It is contended that the continuation of the proceedings in connection with impugned F.I.R. may result in disturbing the compromise entered into the parties.

(3.) Learned Counsel for the respondent No. 2 has also submitted that the F.I.R. in question is in relation to the very same incident for which the F.I.R. No. 28/2012 dated 21.1.2012 was lodged at Police Station, Jaitaran, District Pali and has also submitted that the parties have already entered into a compromise on the basis of said compromise the petitioner have already been acquitted by the competent Criminal Court. Learned Counsel for the respondent No. 2 has also submitted that the respondent No. 2 does not want to pursue his complaint against the petitioners since the dispute between them have been resolved.