SUBODH BAHETI Vs. STATE OF RAJASTHAN AND ORS.

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. 213/2012 of Police Station Kotwali Bhilwara, District Bhilwara for the offences punishable under Sections 420, 441, 447, 467, 468 and 471 I.P.C.

(2.) DURING the pendency of this criminal misc. petition, the petitioner and respondent No. 2 have entered into compromise and amicably resolved their dispute. Learned counsel for the petitioner has submitted that on the basis of compromise arrived at between the parties, the civil suit filed by the respondent No. 2 for declaration of permanent injunction before the court of Additional District Judge No. 1, Bhilwara has also been decided vide order dated 28.1.2014 and the suit was dismissed as withdrawn.

(3.) HEARD learned counsel for the parties and perused the impugned FIR.