ARUNESHWAR KRISHNA VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure, 1973 seeking quashing of the First Information Report No. 200/2009 registered at Police Station Jyoti Nagar, Jaipur for offence under Sections 420/468/120B of Indian Penal Code, 1860 on the basis of compromise.

(2.) Learned counsel for the petitioner and learned counsel for the respondent No.2 have submitted that parties have amicably settled their dispute. Compromise effected between the parties was produced before the Trial Court. Trial Court has accepted the compromise with regard to offence under Section 420 and 120B of Indian Penal Code, 1860 but is proceeding with the trial qua other offences as they are not compoundable.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise with the petitioner and has stated that he has no objection if the F.I.R. in question is ordered to be quashed qua the petitioners. He has admitted the genuineness of compromise deed Annexure-1.