SEHDEV KAVIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition has been filed by the petitioner under Sec. 528 B.N.S.S. for quashing of FIR No. 37/2025 (dtd. 31/1/2025) registered at Police Station Vaishali Nagar, District Jaipur (West) for the offence punishable under Sec. 74 of the B.N.S., 2023.

(2.) Learned Counsel for the petitioner submits that both the parties have entered into compromise. Therefore, the impugned FIR and all consequential criminal proceedings may be quashed and set aside qua the present petitioner.

(3.) The Coordinate Bench of this Court vide order dtd. 5/3/2025 directed the parties to appear before the Investigating Officer for verification of the compromise and after verification, the Investigating Officer was to submit the verification report.