DAULAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for seeking permission for compromise in Sessions Case No. 32/2017 for offence under Ss. 323, 325, 149 and 341 IPC.

(2.) Counsel for the petitioners submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondents Nos. 2 to 6-complainants are not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh v. State of Punjab and Anr. [(2012) 10 SCC 303]. In these circumstances, the criminal proceedings against the petitioners in offence under Ss. 323, 325, 149, 341 IPC may be quashed.

(3.) Counsel for the respondents Nos. 2 to 6 complainants concurs the fact of compromise and submits that in view of the compromise, the respondents Nos. 2 to 6 complainants does not want to proceed further in the matter.