PAPPULAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been pointed out that both parties belong to same community and village and on account of altercations/ scuffle entered between parties, two cross F.I.Rs.bearing No. 259/2023 for offences under Ss. 143, 341, 323, 427, 308 and 504 of I.P.C. and F.I.R. No. 260/2023 for offences under Ss. 143, 341, 323, 336, 307 and 504 of I.P.C. and Ss. 3(1)(r), 3(1)(s) and 3(2) (va) of SC/ST Act came to be registered at Police Station Chhipabarod District Baran. Both petitions have been filed under Sec. 482 Cr.P.C. for quashing of both F.I.Rs...00

(2.) It has been pointed out that injuries are not grievous in nature and with the indulgence of Panchs, both parties have mutually settled their inter se dispute and do not want to pursue the proceedings in their respective F.I.Rs.in order to maintain their peaceful relation in future. The original compromise executed between the concerned parties including complainant, injured persons have been placed on record.

(3.) Learned Public Prosecutor on the strength of case diary does not dispute the nature of injuries and states that there is no grievous injury caused to any of the injured.