TARUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioners seeking quashing of criminal proceedings in Criminal Case No.1658/2014 pending before the court of Additional Chief Metropolitan Magistrate (Public Riot), Pali, for the offences under Ss. 420, 467, 468, 471 and 120-B IPC.

(2.) Learned counsel for the petitioners submitted that the parties have settled their disputes and have arrived at a compromise.

(3.) Learned counsel for the petitioners has placed reliance on a decision of Hon'ble the Supreme Court in the case of Gian Singh Vs. State of Punjab and Anr. reported in (2012)10 SCC 303]. He therefore prayed that the impugned FIR may kindly be quashed.