SHYAM SUNDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal miscellaneous petition under Sec. 482 of CrPC has been preferred by the petitioner for quashing the FIR No. 414/2023 lodged at Police Station Nohar, District Hanumangarh and for quashing of the entire proceedings in pursuant to the FIR aforesaid.

(2.) Learned counsel appearing for the petitioner while relying upon the application dtd. 20/1/2024 sent by the respondent No. 2 herein to the Investigating Officer Police Station Nohar, District Hanumangarh submits that a compromise has been arrived at between the petitioner and the complainant-respondent No. 2. Therefore, it is prayed that the present criminal miscellaneous petition may be allowed and the impugned FIR and entire proceedings in pursuance thereof may be quashed qua the petitioner.

(3.) Learned Public Prosecutor opposed the prayed made by the learned counsel for the petitioner.