ANOP YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed under Sec. 482 Cr.P.C. on behalf of the petitioner for quashing of FIR No. 115/2024 registered at Police Station Ratanada, District Jodhpur City East for the offences under Ss. 406, 420 of IPC and Ss. 66-C and 66-D of IT Act, on the ground of compromise.

(2.) It is submitted by learned Counsel for the petitioner that the dispute in this matter is inter se between the parties which does not affect the societal interest or anyway disturb the tranquility or public peace. It is further submitted that dispute in between the parties has been resolved through an amicable settlement, for which a compromise-deed has been executed and submitted Before this Court, and now, there remains no controversy in between them and the parties do not wish to continue the criminal proceedings further.

(3.) Learned Counsel for the petitioner has drawn my attention towards the order dtd. 14/11/2024 passed by this Court in S.B. Criminal Misc. Petition No. 8036/2024 (Love Kumar Vs. State of Rajasthan and Anr.), whereby the said criminal misc. petition was allowed on the ground that the petitioner therein had already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 25/9/2024 passed in S.B. Criminal Misc. Bail Application No. 11648/2024 (Love Kumar Vs. State of Rajasthan) on the basis of compromise.