SHAHRUKH Vs. STATE

JUDGEMENT

(1.) The instant criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No. 274/2019 registered at Police Station Devnagar, District Jodhpur for offence under Sections 341, 323, 327, 427, 34 IPC on the basis of compromise.

(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 respondent No. 2-complainant is 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 impugned FIR may be quashed on the basis of compromise. A copy of the compromise/affidavit dated 14.10.2019 has been passed over to this Court, which shall be formed part of this file.

(3.) Counsel for the respondents No. 2-complainant concurs the fact of compromise and submits that in view of the compromise, the respondents No. 2-complainant does not want to proceed further in the matter.