MAHENDRA Vs. STATE

JUDGEMENT

(1.) The instant criminal misc. petition under Section 482 Cr.P.c. has been filed by the petitioner for quashing of F.I.R. No. 77/2016 registered at Police Station Bhopal Pura, Udaipur, Rajasthan,and all consequential proceedings for offence under Sections 420, 467, 468, 471 IPC on the basis of compromise.

(2.) Counsel for the petitioner submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondent No.2-complainant is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab and Anr, 2012 10 SCC 303. In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

(3.) Counsel for the respondent No.2-complainant concurs the fact of compromise and submits that in view of the compromise, the respondent No.2-complainant does not want to proceed further in the matter.