VIJAY LAXMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with the prayer for quashing the FIR No. 266/2014 dated 10.06.2014 of Police Station, Udaimandir, District Jodhpur for the offences punishable under Sections 420, 467, 468, 471 and 120-B I.P.C.

(2.) Learned counsel for the petitioner has submitted that the petitioner and the complainant-respondent No. 2 are sister and brother and due to some misunderstanding the complainant-respondent No. 2 has lodged the impugned FIR against the petitioner alleging therein that the petitioner, to get the employment, furnished her wrong date of birth.

(3.) It is contended by learned counsel for the petitioner as well as learned counsel for the respondent No. 2 that pursuant to the direction given by this Court on 27.10.2014, the petitioner has appeared before the Investigating Officer and filed the compromise. The said fact is also mentioned in the factual report dated 24.11.2014, submitted by the S.H.O., Police Station Udaimandir, Jodhpur.