Kanwaljit Singh Ahluwalia, J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C. seeking quashing of impugned F.I.R. No.95/2015 dated 01.04.2015 registered at Police Station Bagroo District Jaipur (West) for offences punishable under Sections 143, 341, 323, 325 and 308 I.P.C.
(2.) In the present case, quashing of F.I.R. has been sought on the basis of compromise.
(3.) The learned counsels appearing for the petitioners-accused and the complainant have vouchsafed the factum of compromise.;