HASHMAT ALAM Vs. STATE

JUDGEMENT

(1.) The instant criminal misc. petition under Section 482 Cr.P.C. has been filed seeking quashment of FIR No. 121/2012 lodged by complainant-respondent No. 2 at P.S. JDA, Jaipur registered for offence under Sections 420, 406 and 120B IPC. Learned counsel for petitioner submits that when the parties have amicably settled their dispute out of Court, no fruitful purpose would be served by keeping the matter alive for trial and, therefore, prayed that this petition may be allowed in view of compromise arrived at between the parties in the light of judgment of Hon'ble Apex Court in Manoj Sharma vs. State and Ors., 2008 16 SCC 1.

(2.) Learned Public Prosecutor and counsel appearing on behalf of complainant-respondent No. 2 corroborate the fact of arriving at compromise.

(3.) I have heard learned counsel for the petitioner, learned Public Prosecutor for the State as well as learned counsel for complainant-respondent No. 2, and perused the material available on record as well as the case law cited on the subject.