B.K. PADMANABHA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. praying this Court to quash the FIR in Crime No.240/2018 of Bellandur Police Station for the offences punishable under Ss. 120B, 468, 474, 420, 406 read with Sec. 34 of IPC.

(2.) The factual matrix of the case is that the petitioner entered into an agreement of sale with respondent No.2 and received an amount of Rs.71,00,000.00 and also the petitioner has supplied several documents and dispute was arisen between the parties and hence respondent No.2 had lodged the complaint before the police and the police have registered the FIR and matter is under investigation.

(3.) During the pendency of this petition, the parties have settled the matter amicably and filed an application under Sec. 482 read with Sec. 320 of Cr.P.C. praying this Court to quash the FIR registered against the petitioner. The parties are present before the Court and reiterated the settlement arrived between the parties. In terms of the settlement, the parties have entered into cancellation of agreement of sale and the petitioner has paid an amount of Rs.76,00,000.00 and the same is acknowledged by respondent No.2. In view of the filing of the application and also joint affidavit of the parties and when the matter is settled amongst the parties and issue between the parties is also interse between them and the same is not against the Society at large, this Court can permit them to compound the offences as held by the Apex Court in the judgment in the case of GIAN SINGH V. STATE OF PUNJAB reported in (2012) 10 SCC 303.