MEGHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) The instant petition has been filed for quashing of criminal proceedings arising out of the FIR No. 79/2015 registered with police station Bowli, Sawaimadhopur for the offences punishable under Ss. 420, 467 and 468 IPC.

(3.) Respondent No.2 is physically present in court and submits that he has compromised the matter with the petitioner. The FIR discloses allegation that the petitioner produced forged documents of his credential alongwith nomination paper for the post of Sarpanch.