MOHIT JINDAL Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the material available on record.

(2.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners for quashing of FIR No. 124/2020 registered at Police Station Pratap Nagar District Bhilwara for the offences under Ss. 420, 406, 467, 468, 471 IPC and all the consequential criminal proceedings pursuant thereto.

(3.) Learned Counsel for the petitioners has submitted that the petitioners and the complainant-respondent No. 2 have already entered into compromise and settled the matter and on the basis of it, there is no possibility of conviction of the petitioners for the aforesaid offences. It is also argued that no useful purpose would be served by continuing the investigation/trial against the petitioners for the alleged offences because the same may derail the compromise arrived at between the parties. Learned Counsel for the petitioners has also filed a Memorandum of Understanding/Settlement executed between the parties stating therein that the complainant has no objection for quashing the aforesaid FIR.