SMT. MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners with a prayer for quashing the FIR No.01/2018 dated 08.01.2018 of Police Station Ahore, District Jalore for the offences punishable under Sections 341, 323, 336 and 34 IPC.

(2.) Brief facts of the case are that at the instance of respondent No.2, the FIR No.01/2018 dated 08.01.2018 was registered at Police Station Ahore, District Jalore for the offences punishable under Sections 341, 323, 336 and 34 IPC.

(3.) Petitioners are present in person and submit that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 341, 323, 336 and 34 IPC are pending. It is further contended by the petitioners that the respondent No.2 and the petitioners have compromised the matter and resolved the dispute between them amicably.