RAJESH KUMAR KHIVSARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) CrLMP Nos.7473/2019, 1478/2020, 4449/2020 and 3436/2020: These Petitions (CrLMP No.7473/2019) have been filed under Section 482 Cr.P.C. for quashing of FIR No.393/2019, registered at Police Station Civil Lines, Ajmer for offences under Sections 406, 417, 418, 419, 420, 467, 468, 471, 34 and 120B IPC; (CrLMP No.1478/2020 & 4449/2020) FIR No.479/2019, registered at Police Station Civil Lines, Ajmer for offences under Sections 420, 406, 467, 468, 471 and 120B IPC; (CrLMP No.3436/2020) FIR No.75/2020, registered at Police Station Civil Lines, Ajmer for offences under Sections 405, 406, 415, 417, 418, 419, 420 and 120B IPC on the basis of compromise entered between the parties.

(2.) Heard learned counsel for the parties and perused the material made available on record.

(3.) Learned counsel appearing on behalf of both the sides have submitted that impugned FIRs were registered in the dispute of civil nature. Now compromise has been arrived at between the parties. None of the accused persons have any criminal antecedents. They have amicably settled their dispute. Therefore, proceedings of FIRs No.393/2019, 479/2019 and 75/2020 should be quashed in view of legal position expounded in Gian Singh v. State of Punjab and Another [(2012) 10 SCC 303].