RAJESH JHUNJHUNWALA Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) By this criminal misc. petition, a challenge is made to the order dated 8.1.2014 taking cognizance of the offence under sections 420, 406 and 12-B IPC.

(2.) It is stated by learned counsel for petitioner that petitioner was mediator in the process of sale of land. The allegation against other accused was to refuse registration of the sale deed. An FIR was lodged in view of above but during pendency of investigation, sale deed was got registered as per settlement arrived between the parties. The investigation officer was informed about the settlement of dispute between the purchaser and the seller yet charge sheet was filed alleging offence by the petitioner. He was not directly concerned with the allegation and was only a mediator for the sale of property. Now, settlement has been arrived thus proceedings against the petitioner may be quashed.

(3.) Learned counsel for complainant-respondent No.2 admitted that settlement has been arrived between the parties and consequence thereof sale deed was got registered in the name of the complainant. In view of the settlement, if the cognizance order is set aside, he has no objection.