Harbans Lal, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed for quashing F.I.R. No. 222/2003.
(2.) On the basis of the parcha bayan of respondent No. 2 Bhupendra Kumar Suroliya an FIR No. 222/2003 came to be registered at Police Station Shahpura, District Jaipur for offences u/Ss. 365 and 307/34 IPC. The police after investigation filed charge-sheet against the petitioners for the offences under Sections 308, 365, 325, 341 and 323 IPC.
(3.) Learned counsel for the parties have jointly submitted that in view of the compromise having been arrived at between the parties the FIR may be quashed so that there may not be more bitterness between them and they may live their life peacefully. They have submitted on the strength of B.S. Joshi & Ors. v. State of Haryana and another, (2003 RCC (SC) 400) that the High Court in exercise of its inherent powers can quash criminal proceedings or FIR or complaint and Section 320 Cr.P.C. does not limit or affect the powers under Section 482 Cr.P.C. Keeping in view the law laid down by their Lordships of the Hon'ble Apex Court in the aforementioned authority and considering the facts and circumstances of the present case, the F.I.R. No. 222/2003 registered at RS. Shahpura, District Jaipur for offences u/Ss. 308, 365, 325, 341 and 323 IPC in the aforesaid case deserve to be quashed for securing the ends of justice.;