ISLAMDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Misc. Petitions have been preferred by the petitioners under Sec. 482 Cr.P.C. for quashing of FIR No.187/2008 registered at P.S. Pokhran, Distt. Jaisalmer for the offences under Ss. 420, 467, 468, 471 and 120-B of the IPC.

(2.) Learned counsel for the petitioner submits that prior to filing of impugned FIR No.187/2008, P.S. Pokhran, District Jaisalmer, the complainant had filed another FIR No.74/2003 at P.S. Pokhran, Jaisalmer, in which the same set of allegations have been levelled against him as levelled in the instant FIR (No.187/2008). In yet another FIR No. RC JDH 2007 A 0013/2007 which was lodged at P.S. Superintendent of Police, Central Investigation Bureau, Jodhpur before lodging of FIR No. 187/2008, at the behest of Chairman, Jaipur Thar Gramin Bank, similar allegations have been levelled. In FIR No. RC JDH 2007 A 0013/2007, the police had filed negative final report before the Court concerned, therefore, the petitioners have filed the instant Misc. Petition to quash the proceedings arising out of FIR No.187/2008. It is submitted by counsel for the petitioners that the dispute in between the parties has been resolved through an amicable settlement by an affidavit dtd. 23/4/2017 and a written letter dtd. 23/4/2017 was also sent to the IO to inform about the same. Now, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings any further.

(3.) Heard learned counsel for the petitioners as well as learned Public Prosecutor for the State. Perused the material available on record.