NARENDAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C. praying therein that on the basis of the compromise arrived between the parties, the proceedings arising out of impugned F.I.R. No.347/2001 registered at Police Station Jhotwara, Jaipur City, Jaipur for offences punishable under Sections 420, 467, 468, 471 and 120-B of Indian Penal Code, be quashed.

(2.) Satish Chandra Viay, complainant/respondent No.2 is present in person before this Court. He has been identified by his Counsel Mr. Sushil Kumar.

(3.) Complainant/respondent No.2 present in person, has stated that he was allotted a plot by the Cooperative Society by issuing a patta. He has further stated that the accused-petitioners forged and fabricated the patta of the said plot on the name of some other persons. Complainant/respondent No.2 has submitted that now the dispute has been amicably resolved and forged and fabricated patta prepared by the petitioners has been annulled. Lastly, complainant/respondent No.2 has submitted that in view of the compromise arrived between the parties, he no longer intends to pursue the present F.I.R.