RAMKUNWAR ALIAS RAMVILAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 528 of BNSS has been filed for quashing of proceedings pending before the court of learned Additional Sessions Judge No.01, District Nagaur in Sessions Case No.104/2019 (arising out of FIR No.16/2018 registered at Police Station Khinvsar, District Nagaur for the offence under Ss. 307, 323, 325/34 of IPC and Sec. 3/25 of Arms Act), titled as "State Vs. Ram Kumar @ Ramvilas & Ors." whereby the learned trial court vide order dtd. 17/2/2026 has attested the compromise under Ss. 323 and 325 IPC.

(2.) Learned counsel for the petitioner submits that compromise has been arrived at between the parties and the matter has been settled amicably.

(3.) Learned counsel for the respondent No.2 does not dispute the factum of compromise arrived at between the parties.