Bhanwar Singh Meena And Ors. @APPELLANT@Hash State of Rajasthan & Ors.

Instant petition has been preferred under Section 482 Cr.P.C. seeking quashing of impugned F.I.R. No.53/2018 registered at Police Station Balghat

District Karauli for offences punishable under Sections 143, 341, 323, 336, 427 and 384 I.P.C. on the basis of compromise arrived at between the

parties.

Complainant/ respondent No.2 â€" Sumer Singh Meena is present in person before this Court. He has been identified by his Counsel Mr. Lokesh

Kumar Verma.

Counsel appearing for complainant/ respondent No.2, has vouchsafed the factum of compromise.

Complainant/ respondent No.2 â€" Sumer Singh Meena, present in person, has stated that while accused were over taking Maruti Swift Dzire driven

by him, then an altercation had ensued.

The learned counsel appearing for the parties have submitted that it is a case of road-rage where as a result of consultations and deliberations

aggravated offences were introduced.

Complainant/respondent No.2, present in person, has stated he no longer intends to pursue the impugned F.I.R., as due to intervention of the

respectables, elders of Society and common relatives dispute has been amicably resolved and the parties have decided to bury their hatchet to bring an

end to bad blood and family feud.

Counsel appearing for the parties have also stated that the compromise has been affected in order to promote everlasting peace, amity and harmony.

The learned counsels appearing for the parties have jointly prayed that since the dispute has been amicably resolved, the criminal case pending

between the parties as well as impugned F.I.R. be quashed.

I have heard the learned counsels appearing for the parties and perused the contents of the instant petitions.

It has been often held by the Courts that hour of the compromise is the finest hour between the parties and the Court while exercising its inherent

jurisdiction under Section 482 Cr.P.C. can quash the proceedings even qua non-compoundable offences.

Relying upon the case of Gian Singh Vs. State of Punjab & Another [(2012) 10 S.C.C. 303], learned counsel for the parties have pleaded that this

Court while exercising its inherent jurisdiction under Section 482 Cr.P.C. ought to quash the criminal proceedings, which have been amicably resolved.

Considering the fact that parties have amicably resolved their dispute, the principle established by the Apex Court in the case of Gian Singh [supra]

and in the interest of justice, this Court, hereby, quashes impugned First Information Report No.53/2018 registered at Police Station Balghat District

Karauli for offences punishable under Sections 143, 341, 323, 336, 427 and 384 I.P.C. along with all subsequent proceedings.

Resultantly, the petition is, hereby, allowed.