VEENA GAUR Vs. NEETA ANAND

JUDGEMENT

(1.) Learned counsel for the parties pray for quashing F.I.R. No. 189/2004 registered at Police Station Bara Hindu Rao under Section 448/506/419/420/468/471/34 I.P.C.

(2.) It is submitted that disputes between the parties were in regard to sale of property at Pahari Dhiraj. It is submitted that all disputes between the parties have been amicably resolved and as such the respondent No.1/ Complainant does not want to pursue the criminal proceedings against the petitioners. It is admitted that allegations under Section 468 and 471 I.P.C. are not at all made out as there was no forgery and two Sale Deeds were executed in respect of the same property in favour of two persons.

(3.) Considering the submissions made by learned counsel for the parties and facts and circumstances of the case, this Court is of the considered view that since disputes have been amicably resolved, it would be in the interest of the parties as well as State that the litigation between the parties comes to an end.