INSAF KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is stated at the Bar that a compromise signed by all the parties is submitted with the present petition. It is borne out from the compromise that complainant is not inclined to proceed further in the matter. Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh v. State of Punjab and Anr. [(2012) 10 SCC 303].

(2.) It is also submitted that upon the aforementioned compromise, the learned court below vide order dated 19.07.2017 acquitted the petitioner of the offences under Sections 406 and 323 of IPC, however, has not acquitted the petitioner of the offence under Sections 498A, 377 of IPC.

(3.) In view of compromise arrived at between the parties as well as the aforesaid order dated 19.07.2017 of the learned court below and applying the ratio in decision of Gian Singh v. State of Punjab and Anr. (supra), I deem it just and proper to invoke inherent powers of this Court under Section 482 Cr.P.C., 1973