A.N. JAFRI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Petition has been filed seeking quashment of FIR in Crime No.55 of 2018 pending on the file of the First Respondent.

(2.) The case of the Prosecution is that the Petitioners and the brother of the De facto Complainant are friends and due to money dispute, quarrel erupted between them and thereby on 12/5/2018, the Petitioners had allegedly set fire on the Two-wheeler of the brother of the De facto Complainant. Basing on a Complaint given by the De facto Complainant a case was registered against the Petitioners in Crime No.55 of 2018 for the offences punishable under Ss. 147, 294(b), 506(1) and 435 of IPC, by the First Respondent Police.

(3.) It is submitted by the learned Counsel for the Petitioners/Accused 1 to 4 as well as the Second Respondent/De facto Complainant that the parties have compromised the disputes between them amicably before the High Court Legal Services Committee attached to this Court and the Settlement Agreement duly signed by the parties and also by their respective Counsel has been filed before this Court. However, the question is whether this Court can permit the Petitioners to Compromise and basing on such Compromise, whether the Criminal case against the Petitioner in Crime No.55 of 2018 can be quashed.