AMIT KUMAR GAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the impugned charge-sheet dated 29.12.2005 as well as entire proceedings of Criminal Case No. 3354 of 2006, State Vs. Rajesh Pandit arising out of Case Crime No. 300 of 2005, under Sections 420, 467, 468, 469, 471 IPC, Police Station-Sadar Bazar, District-Mathura pending in the court of Additional Chief Judicial Magistrate, Court No. 1, Mathura.

(3.) Learned counsel for the applicant submitted that the applicant is shown only as a marginal witness in the disputed sale deed and he is not a beneficiary of the sale deed. Moreover, the first informant namely Leela Bihari Das (now deceased) had filed an affidavit before the Chief Judicial Magistrate, Mathura in the same case crime number to the effect that being misguided by his neighbours, he had lodged the aforesaid F.I.R. The accused persons had never cheated him and had not committed any forgery. The parties have entered into a compromise and the informant does not want to proceed in the present criminal case any further.