RAJEEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Sec. 482 Cr.P.C. seeking quashing of impugned F.I.R. No. 143/2018 registered at Women Police Station Jaipur Metropolitan Jaipur (North) for offences punishable under Ss. 498-A, 406 and 504 of Indian Penal Code.

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

(3.) Smt. Surbhi Singh, complainant/respondent No. 2/aggrieved - wife is present in person before this Court. She has been identified by her Counsel-Mr. Kamal Kant Sharma.