HANUMAN SINGH JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. to assail the order dtd. 16/8/2018 passed by the Judicial Magistrate, Khandar, Sawai Madhopur in Criminal Case No. 95/2016 whereby the said court accepted the compromise qua offences under Ss. 406 and 323 IPC but rejected the same for offence under Sec. 498A IPC.

(2.) In the present case, quashing of FIR has been sought on the basis of compromise.

(3.) Sunita, respondent No. 2 is present in the court. She has been identified by her counsel Mr. Azad Ahmed. Mr. Hanuman Singh Jat petitioner is also present in the court and he has been identified by his counsel Mr. Dinesh Yadav.