MOOL CHAND AGARWAL Vs. STATE OF H. P.

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioner for quashing of F.I.R No. 121/10, dated 16.12.2010, under Sections 420, 467, 468 and 471 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Dalhousie, District Chamba, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition are that on 16.12.2010, respondent No. 3 lodged FIR No. 121/2010, against the petitioner, alleging therein that the petitioner has forged certain documents in the name of his father so as to get the repair work of the building done, in which the petitioner was a tenant. Consequently, a case under Sections 420, 467, 468 and 471 of IPC, came to be registered against the petitioner. However, now the tenanted premises has been sold to the petitioner by respondent No. 3 and parties have settled their dispute vide Compromise Deed, Annexure P-3 and in order to maintain their relations cordial, they do not want to continue with the case. Hence, the present petition.

(3.) Learned Counsel for the petitioner has argued that as the parties have compromised the matter vide Compromise Deed, Annexure P-3, no purpose will be served by keeping the proceedings alive, therefore, the FIR, alongwith consequent proceedings arising out of the same, pending before the learned trial Court, may be quashed and set aside.