SONU CHORDIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter comes upon an application (IA No. 2/2024) filed on behalf of petitioner No. 1 for early listing of the case on the ground of compromise arrived at between the parties.

(2.) For the reasons mentioned in the application, same is allowed. The matter is heard today itself.

(3.) By way of this criminal misc. petition under Sec. 482 Cr.P.C., the accused-petitioners have approached this Court for for quashing the FIR bearing No. 19/2024 registered at Police Station Jawada, District Chittorgarh for the offence punishable under Ss. 376(2)(g) and 366 of IPC.