DEEPAK GOYAL Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner with a prayer for quashing the FIR No.335/2017 dated 01.10.2017 of Police Station Bhadra, District Hanumangarh for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) In the instant case the respondent No.2 lodged the FIR No.335/2017 at Police Station Bhadra, District Hanumangarh against the petitioner for the aforesaid offences.

(3.) It is submitted by learned counsel for the petitioner that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 420, 467, 468, 471 and 120-B IPC are pending. It is further contended by learned counsel for the petitioner that the respondent No.2 and the petitioner have compromised the matter and resolved the dispute between them amicably.