GOPAL RAWAT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner for quashing of FIR No. 70/2023 dtd. 22/7/2023 under Ss. 419, 468 and 500 of the Indian Penal Code registered at Police Station Padhar, District Mandi, H.P, as well as consequent proceedings arising out of the same.

(2.) The averments contained in the petition, which is duly supported by an affidavit reveals that on 22/7/2023 complainant/respondent No.2 had got a FIR registered against the present petitioner under Ss. 419, 468 and 500 of the Indian Penal Code. However, during the pendency of proceedings the dispute inter se parties has been settled amicably vide compromise dtd. 25/4/2024, copy whereof is appended along with the present petition as Annexure P2.

(3.) Statement of complainant/respondent No.2 stands recorded. He has categorically stated that he has entered into compromise of his own free will, volition and without any pressure. According to the complainant/respondent No.2, the dispute inter se parties stands amicably settled between the parties.