RINKU BHATIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. The present petition has been filed for quashing of the criminal proceedings in connection with FIR No. 318/2010, registered at police station Golbazar, Raipur, District Raipur, C.G., and continuation of Criminal Proceedings under Ss. 420, 467, 468 and 471 r/w Sec. 120B of IPC in Criminal Case No. 2974/2010 pending before the Court of Judicial Magistrate First Class, Raipur, District Raipur, C.G.

(2.) It is contended that both the parties have settled the dispute and the statements of the parties have been recorded and they have contended that they do not want to further continue with the criminal case as they have entered into the compromise, therefore, the proceedings of the criminal case may be quashed. Both the parties have filed an application under Sec. 320(2) of Cr.P.C. for permission to enter into compromise and application under Sec. 320(8) of Cr.P.C. for culminating the case upon compromise, copy of the same is being filed as Annexure-P/2.

(3.) As per the case of the complainant, a first Information report was lodged and Crime No. 318/2010 was registered against the petitioner and one Kara Relwani under Sec. 419, 420, 467, 468, 471, 120-B of IPC. The allegation upon the accused persons was with respect to sale transfer of one land situated in the city of Raipur. The copy of the FIR in Crime No. 318/2010 is filed herewith as Annexure-P/1.