SARVJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioners have approached this Court with a prayer to quash the FIR No.57/2019 dtd. 16/5/2019 registered at Police Station Gajsinghpur, District Sri Gangangar for the offences punishable under Ss. 420, 467, 468, 471, 193 and 120-B of IPC.

(2.) Learned counsel for the petitioners submits that during pendency of the investigation, the petitioners have entered into a compromise with the complainant (wife of petitioner No.2) and the written compromise has been placed before the Investigating Officer, who has verified the same and thus, the FIR in question be quashed in exercise of inherent jurisdiction of this Court.

(3.) Mr. Gaurav Singh, learned Public Prosecutor submits that Investigating Officer is about to file charge-sheet, having found an offence having been committed by the petitioners.