DILIP KUMAR Vs. STATE OF RAJASTHAN AND OTHER

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No.39/2018 dated 10.03.2018 of Police Station Ghamurwali, District Sri Ganganagar for the offences punishable under Section 307 IPC read with Section 27 of Arms Act IPC.

(2.) In the instant case the respondent No.2 lodged the impugned FIR against the petitioner for the aforesaid offences.

(3.) It is submitted by learned counsel for the petitioner that on the complaint filed on behalf of the respondent No.2, proceedings under Section 307 IPC read with Section 27 of Arms Act IPC are pending. It is further contended 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.