LOVE KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed under Sec. 482 Cr.PC 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 petitioners 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 petition has drawn my attention towards the order dtd. 25/9/2024 passed by a Coordinate Bench of this Court in S.B. Criminal Misc. Bail Application No. 11648/2024 (Love Kumar Vs. State of Rajasthan), whereby the petitioner has been enlarged on bail under Sec. 439 of Cr.P.C. while observing as under :- "5. Upon having considered the arguments advanced at the bar and in facts and circumstances of the case particularly looking to the fact that both the parties have reached at a settlement on some points, which is confirmed by SHO/investigation officer of police station concerned, therefore, this Court is of the opinion that it is a fit case for grant of indulgence of bail to the petitioners at this stage."