HUKAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 528 B.N.S.S. has been filed by the petitioner for quashing the FIR No. 78/2025 registered at Police Station Luni, District Jodhpur for offences under Ss. 109(1), 119(1), 3(5), 3 and 25 of B.N.S. on the basis of compromise entered between the parties.

(2.) Counsel for the petitioner submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondent No. 2 is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr., [(2012) 10 SCC 303]. In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

(3.) Counsel for the respondent No. 2 concurs the fact of compromise and submits that in view of the compromise, the respondent No. 2 does not want to proceed further in the matter.