BAL MUKUND INANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed under Sec. 528 of BNSS on behalf of the petitioner for quashing of FIR No. 269/2024 registered at Police Station Kapasan, District Chittorgarh for the offences under Ss. 318(4) and 61(2)(a) of Bharatiya Nyaya Sanhita, 2023 on the ground of compromise.

(2.) It is submitted by learned Counsel for the petitioner that the dispute in this matter is inter se between the parties which does not affect the societal interest or anyway disturb the tranquility or public peace. It is further submitted that dispute in between the parties has been resolved through an amicable settlement, for which a compromise-deed has been executed and submitted before this Court, and now, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings further.

(3.) Learned Counsel appearing for complainant-respondent admits the fact of compromise and submits that complainant-respondent is willing if the FIR and the proceedings are quashed on the basis of compromise entered in between the parties.