R.S. Chauhan, J. - (1.) In pursuance of the order passed in morning session, statements of Dinesh Kumar, the petitioner, and of Mr. Sunil Kumar, the complainant-respondent No.2, have been recorded by the Deputy Registrar (Judl.).
(2.) As per statement made by Sunil Kumar, the complainant, he knew Dinesh Kumar, the accused-petitioner. About five years back in January, 2008, when he was going to his home in the night, he was intercepted by a boy near Maharaja College, Jaipur who caught hold of him and assaulted him. He informed about this incident to a PCR Van standing nearby the place of incidence. The police arrested the boy. He further informed that his sweater was not snatched by anyone, but it fell down automatically. A report about the said incident was registered at Police Station Lalkothi, Jaipur where a formal FIR, namely FIR No.21/2008 was registered for offence under Sections 323, 341, 327 IPC. Now, he has entered into a compromise with the accused-petitioner, and he no longer wishes to pursue the criminal proceedings against the accused-petitioner.
(3.) Similar statement has been made by the accused-petitioner, Dinesh Kumar.;