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Judgment
Bhaskar Raj Pradhan, J
This is an application under section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR, charge sheet and case bearing no. G.R. Case No. 147 of 2021 (State of Sikkim vs. Tula Ram Dhakal). Pursuant to the investigation, charge has been framed under section 324 of the Indian Penal Code, 1860 for voluntarily causing hurt to the petitioner no.3.
The petitioners no.1 and 2 are brothers. The petitioner no.3 is the wife of the petitioner no.2. The petitioner no.4 is the daughter of petitioners no.2 and 3. The petitioners are personally present in the Court. The petitioner no.3 confirms that a compromise dated 19.08.2022 has been entered between the parties as it is a family matter with the intervention of family and friends.
Keeping the above facts in mind and considering that the members of the family have decided to settle their differences amicably, compromise is accepted and the proceedings quashed as also the FIR.
Crl. M.C. No. 4 of 2023 stands disposed of.