JAIVEER SHARMA AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C., 1973 seeking quashing of FIR No.1191/2015 registered at Police Station Vishali Nagar, Jaipur, for offences under Sections 419, 420, 406 and 120-b IPC along with all subsequent proceedings.

(2.) Counsel for the petitioners has submitted that vide application(Annx.2) a joint application was filed by the complainant and the petitioners before the trial court for composition of the offences.

(3.) Counsel for the petitioners has contended that vide order dated 18.04.2017 the trial court compounded offences under Sections 420 and 406 IPC between the petitioners and the complainant.