DEEPAK @ RAJA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 Code of Criminal Procedure, 1973 seeking quashing of the First Information Report No. 431/2017 registered at Police Station Bhiwari (Alwar) for offence under Sections 392/34 of Indian Penal Code, 1860 on the basis of compromise.

(2.) Learned counsel for the petitioners and respondent No.2 have submitted that parties have amicably settled their dispute was with regard to installments of vehicle in question.

(3.) Respondent No. 2 is present in person and has admitted the factum of compromise between the parties and has stated that he has no objection if the F.I.R. in question is ordered to be quashed. He has placed on record compromise deed effected between the parties.