RAMJILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition has been filed by the petitioner under Sec. 482 Cr.P.C. for quashing and setting aside the FIR No. 72/2019 (dtd. 10/5/2019) registered at Police Station Harsora, District Alwar, for the offences punishable under Ss. 420, 467, 468, 471 and 120-B of IPC.

(2.) Learned Counsel for the petitioner submits that a compromise dtd. 5/12/2022 has arrived at between the parties and the parties have amicably settled their dispute, therefore, the impugned FIR may kindly be quashed and set aside.

(3.) Learned Public Prosecutor has opposed the arguments and the prayer made on behalf of the petitioner.