PRAKASH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing of the FIR No.135/2018 dated 15.9.2018 of Police Station Rajiv Gandhi Nagar, Distt. Jodhpur City (West) for the offences punishable under Sections 323, 307, 454 and 34 IPC.

(2.) In the instant case, the respondent No.2 has lodged FIR against the petitioner for the aforesaid offences. It is submitted by learned counsel for the petitioner that the respondent No.2 and the petitioner have compromised the matter and resolved the dispute between them amicably.

(3.) Learned counsel for the petitioner has argued that since the dispute has already been amicably settled between the parties the FIR No.135/2018 dated 15.9.2018 of Police Station Rajiv Gandhi Nagar, Distt. Jodhpur City (West) for the offences punishable under Sections 323, 307, 454 and 34 IPC against the petitioner may kindly be quashed.