LAWS(RAJ)-2021-12-71

AMANDEEP Vs. STATE OF RAJASTHAN

Decided On December 01, 2021
AMANDEEP Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present misc. petition has been filed for quashing the FIR No.0144/2020 dtd. 13/3/2020, qua the petitioner registered at Police Station Jawahar Nagar, District Ganganagar for the offences under Ss. 406, 418, 419, 420 and 120-B of IPC.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner submits that the parties have compromised the matter outside the Court. The compromise deed is placed on record.