TASAR SINGKOM Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. Tabit Tapak, learned counsel, appearing on behalf of the petitioners. Also heard Ms. Hage Laxmi, learned Addl. P.P., Arunachal Pradesh.

(2.) This criminal petition under Section 482 of the Code of Criminal Procedure, 1973, has been filed by the petitioners, 3 in number, for quashing of G.R. Case No. 61/2008, arising out of Aalo Police Station Case No. 55/2008, u/ss. 468/471/472/34 IPC on the ground that the petitioners and the complainant, have settled their differences by a deed of settlement, dated 05.03.2019. The complainant, however, is not before this Court.

(3.) The aforesaid criminal proceeding arose out of an First Information Report(FIR), dated 07.07.2008, lodged by one Sri Tukar Angu, i/c Headmaster, Government Nehru Memorial School, before the Deputy Commissioner, West Siang District, Aalo, complaining that one Sri Vijay Rida, the petitioner No. 2, herein, had sought for admission in Class-IX of the School, named-above, by submitting a fake certificate.