GORKHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition has been filed by the petitioner under Sec. 528 of the BNSS, 2023 for quashing of FIR No. 30/2026 dtd. 1/3/2026 registered at PS- Bap, District Phalodi for the offences under Ss. 64(1) and 351(2) of the BNS, 2023.

(2.) Learned counsel for the petitioner submits that the allegations levelled in the FIR are false and have arisen due to strained relations between the parties on account of financial transactions. It is submitted that the prosecutrix is a major and has categorically denied the allegations. It is further submitted that with the intervention of mediators, the parties have amicably settled their dispute and entered into a written compromise dtd. 12/3/2026, and in view thereof, no dispute now survives and the complainant as well as the prosecutrix do not wish to continue with the proceedings.

(3.) Learned counsel representing the complainant submits that the matter has been amicably settled between the parties and the complainant does not wish to pursue the case further. It is further submitted that the compromise has been executed voluntarily, without any coercion, and is duly supported by affidavits of both the complainant and the prosecutrix.