RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 528 of BNSS has been filed by the petitioners seeking quashing of the FIR No.443/2024, registered at Police Station Subhash Nagar, District Bhilwara, for the offence under Ss. 316(2), 318(2), 338, 336(3), 340(2) and 61(2)(a) of the BNS.

(2.) Learned counsel for the parties submitted that the parties have settled their disputes and have arrived at a compromise.

(3.) The Hon'ble Apex Court while answering a reference in the case of Gian Singh Vs. State of Punjab and Anr. reported in JT 2012(9) SC - 426 has held as below:-