SANJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Sec. 528 of BNSS is filed, with a prayer to quash the FIR No. 225/2024 registered at Police Station Behror Sadar, District Kotputli Behror for offences under Ss. 126(2), 115(2), 303(2), 140(3), 189(2) of BNS and Sec. 3(1)(r), 3(1)(s) of SC/ST Act, on the basis of compromise effectuated between the parties herein, in respect of their inter se dispute.

(2.) Learned Counsel for both the parties, in presence of their respective clients, have submitted that the dispute at hand is inter se private in nature, which has been resolved by the parties amicably.

(3.) Heard and considered.