OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant Criminal Misc. Petition under Sec. for compromise quashing of F.I.R. No. 151 dtd. 16/5/2024 lodged at Police Station Soorsagar Jodhpur City (West), District Jodhpur, and all consequential proceedings for offences under Ss. 341, 323 IPC and 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST Act.

(2.) Learned Counsel for the petitioner submits that the matter has already been compromised between the parties as is borne out from the compromise- deed dtd. 4/6/2024. In view thereof, respondent No. 2-complainant is not inclined to press charges against the petitioner and proceed further in the matter. Learned Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr., [(2012) 10 SCC 303]. He urges that the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

(3.) Learned Counsel for the respondent No. 2-complainant and learned Public Prosecutor concur with the fact of compromise and submit that in view of the compromise, they have no objection if the FIR in question is quashed.