FORBUS INDUSTRIES Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition has been filed by the petitioners under Sec. 482 Cr.P.C. for quashing and setting aside the FIR No. 568/2023 (dtd. 4/10/2023) registered at Police Station Bhiwadi, District Bhiwadi for the offences punishable under Ss. 420, 406, 506 and 120-B IPC and all consequential criminal proceedings.

(2.) Learned Counsel for the petitioners submits that a compromise has been arrived at between the parties and they have settled their dispute so the criminal proceedings pending between them, be quashed.

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