GANPAT SINGH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No.44/2012 dated 20.03.2012 of Police Station, Siriyari, District Pali on the basis of compromise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that during the pendency of this criminal misc. petition the dispute between the petitioner and the respondent No.2 has been amicably settled and, therefore, learned counsel for the petitioner has prayed that the impugned FIR filed against the petitioner at the instance of respondent No.2 be quashed on the basis of compromise arrived at between the parties in the light of law laid down by the Hon'ble Apex Court in the case of Gian Singh v. State of Punjab & Anr. reported in JT 2012(9) SC-426 .

(3.) Learned counsel appearing for the respondent No.2, in the presence of respondent No.2, has submitted that the dispute between the petitioner and the respondent No.2 was in respect of some money transaction and as the petitioner has paid the money to the respondent No.2, the respondent No.2 does not want to press the charges levelled against the petitioner in the impugned FIR and he has no objection if the impugned FIR is quashed on the basis of compromise arrived at between the parties.