GOVERDHAN MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.134/2016 dated 14.03.2016 registered at Police Station Bassi, District Jaipur Rural for offence under Sections 420, 467, 468 and 471 read with Section 120B of IPC.

(2.) Learned counsel for the petitioner submitted that the FIR in question arises out of private dispute between the parties predominantly of civil nature. Relying on the compromise dated 09.09.2020 (taken on record), he submitted that since the matter has been compromised between the parties, the FIR in question is liable to be quashed in view of the judgments of the Hon'ble Apex Court of India in cases of Gian Singh v. State of Punjab and Anr. reported in JT 2012 (9) SC-426 and Narinder Singh and Ors. v. State of Punjab and Anr. reported in 2014 Cr.L.R. (SC) Learned Public Prosecutor opposed the criminal misc. petition.

(3.) Learned counsel appearing for the complainant acknowledging the factum of compromise between the parties, submitted that he has no objection if the FIR in question is quashed.