TAYAB ANSARI Vs. STATE OF RAJASTHAN AND OTHER

JUDGEMENT

(1.) AND ORDER This criminal misc. petition under section 482 CrPC, 1973 is filed by the petitioner with a prayer for quashing of FIR No.39/2018 lodged at Police Station, Rohat, District Pali for the offences punishable under Sections 420, 467, 468 and 471 IPC on the basis of compromise arrived at between the parties.

(2.) On 22.03.2018, this Court while taking into consideration the submissions made on behalf of the petitioner and respondent No.2 that the financial dispute between them have already been settled and pursuant to that, they have also executed a compromise deed, this Court directed the petitioner and the respondent No.2 to appear before the Investigating Officer and submit their compromise deed before it. A direction was also issued to the Investigating Officer to verify the compromise deed and thereafter to submit factual report before this Court.

(3.) Learned Public Prosecutor has submitted factual report, wherein it is mentioned that the petitioner and respondent No.2 appeared before the Investigating Officer and submitted their affidavits and on the basis of it, it can be said that the parties have entered into a compromise.