PRADEEP SHARMA Vs. STATE

JUDGEMENT

(1.) This criminal misc. petition has been preferred under Section 482 Cr.P.C. for quashing the entire proceedings in connection with FIR No.096 dated 22.02.2010 registered at Police Station Hanumangarh Junction, District Hanumangarh under for the offences under Sections 419, 420, 467, 468, 471 and 120B of IPC.

(2.) It is stated at the bar that a compromise, in the spirit of Lok Adalat, has been arrived at between the parties, only in relation to the offences under Sections 419 and 420 IPC. It is borne out from the compromise that the complainant is not inclined to proceed further in the matter.

(3.) Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh v. State of Punjab and Anr. [(2012) 10 SCC 303].