HITESH SHANDILYA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 seeking quashing of criminal proceedings arising out of impugned F.I.R. No. 134/2015 registered at Women Police Station Jaipur City (West) for offences punishable under Sections 498-A, 406, 323, 328, 342 and 120-B of Indian Penal Code.

(2.) In the present case, quashing of impugned F.I.R. has been sought on the basis of compromise affected between the parties.

(3.) Kavita Sharma, complainant/respondent No. 2 is present in person before this Court. She has been identified by her Counsel - Mr. R.K. Gaur.