SURESH NIHAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) By this petition quashing of FIR No. 80/2019 under Sec. 420, 409, 120B, 34 of IPC registered at Police Station New Rajendra Nagar, District Raipur is sought by the petitioner.

(3.) Both the parties have filed a Joint Affidavit dtd. 5/11/2020 reporting compromise between themselves. The execution of the compromise petition by way of filing of Joint Affidavit is admitted by the parties. In view of the compromise entered into between the parties, the respondent No. 2/complainant has no objection to quash the entire proceedings in connection with aforementioned FIR.