BALJINDER SINGH Vs. STATE OF RAJASTHAN

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 petitioner for quashing of FIR No. 51/2024 registered at Police Station Kotwali Ganganagar, District Sriganganagar for the offences under Ss. 420, 467, 468, 471 and 120B IPC and all the consequential criminal proceedings pursuant thereto.

(3.) Learned Counsel for the petitioner has submitted that the petitioner and the complainant-respondent No. 2 have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioner for the aforesaid offences. It is also argued that no useful purpose would be served by continuing the investigation/trial against the petitioner for the alleged offences because the same may derail the compromise arrived at between the parties. Learned Counsel for the petitioner has also filed a copy of the compromise arrived at between the parties stating therein that the parties have mutually settled the dispute and the complainant has received the entire amount from the accused-petitioner and nothing is outstanding, thus, the respondent- complainant does not want to continue the proceedings in the aforesaid FIR.