BHALDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing of the FIR No.126/2016, dated 26.03.2016, registered at Police Station Kotwali, Barmer, District Barmer, for the offences under Sections 420, 406, 467, 468 and 120-B of IPC.

(2.) Learned counsel for the petitioners and learned counsel for the respondent No.2 have jointly stated that the compromise has occurred between the parties.

(3.) Learned Public Prosecutor assures this Court that if such compromise is made, then same shall be taken on record by the investigating authority and investigation shall be completed strictly in accordance with law.