Bharat Kumar And Ors vs State And Ors

The instant misc. petition has been filed by the petitioner seeking quashing of FIR No.13/2020 registered at the Police Station Bagoda, District Jalore

for the offences under Sections 498A, 406/34 and 323 IPC.

Both the learned counsel representing the petitioners and the complainant submit that the parties have decided to settle their disputes and arrived at a

compromise in the matter and have filed a joint compromise application which has been duly verified by the Registrar (Judl.), Rajasthan High Court,

Jodhpur. They thus, pray that the impugned FIR should be quashed.

In this view of the matter and looking to the guidelines issued by the Hon'ble Apex Court in the case of Gian Singh Vs. State of Punjab & Anr.

reported in JT 2012(9) SC-426, it is apparent that allowing continuance of proceedings of impugned FIR against the petitioners any further would not

be expedient in the interest of justice. If the proceedings of the impugned FIR are allowed to continue, it may result into the compromise being

unsettled.

Accordingly, the misc. petition is allowed. The FIR No.13/2020 registered at the Police Station Bagoda, District Jalore for the offences under Sections

498A, 406/34 and 323 IPC and all subsequent proceedings sought to be taken thereunder against the petitioners, are quashed. Stay petition is disposed

of.