RAVIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This misc. petition has been filed under Sec. 528 of BNSS, 2023 by the petitioners to quash to F.I.R. No. 306/2024 registered with Police Station Behror Sadar, District Kotwali, Behror for the offences under Ss. 115 (2), 126 (2), 351(3), 303(2) of BNS and Ss. 3(1)(r), 3(1)(s), 3(2)(va) SC/ST Act 1989 on the basis of compromise arrived at between the petitioners and respondent Ankit Rajora, who is complainant of this case.

(2.) Vide order dtd. 28/11/2024, this Court has directed the Investigating Officer to verify the factum of compromise and submit its report.

(3.) In compliance of the order of this Court, Investigating Officer has submitted its report, which is taken on record.