- (1.) This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.458/2020 dated 07.09.2020 registered at Police Station Shipra Path, District Jaipur City (South) for offence under Sections 323, 341 and 427 of I.P.C.
(2.) Learned counsel submitted that the FIR in question arises out of minor scuffle between the parties who are residents of same village leading to cross FIR also, both not involving any heinous offence. Relying on the compromise dated 20.01.2021, he submitted that the matter has been settled amicably between the parties. The compromise has been verified and attested by the Registrar (Judl.) of the Rajasthan High Court, Jaipur Bench under direction of this Court dated 02.02.2021. Referring the judgments of the Hon'ble Apex Court of India in cases of Gian Singh versus State of Punjab and Anr. reported in JT 2012 (9) SC-426 and Narinder Singh and Ors. versus State of Punjab and Anr. reported in 2014 Cr.L.R. (SC) 351, he prayed that FIR in question be quashed.
(3.) Learned Public Prosecutor opposed the criminal miscellaneous petition.;