VINEET SURANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On joint request made by the learned counsel for the parties, SBCRLMP No.1221/2017 is also taken on Board. 1. By this common order, SBCRLMP Nos.5577/2018 and 1221/2017 shall be decided together as in both the petitions, quashing of FIR No. 67/2017 registered at Police Station Malviya Nagar, Jaipur East, for the offences under Secs. 420, 467, 468, 471 and 120B IPC is prayed for. Mr. Rajeev Surana, learned counsel for the petitioner in both the petitions has submitted that the investigating agency had filed charge-sheet for the offences under Secs. 420 and 406 read with Sec. 120B IPC.

(2.) Manish Jain, complainant / respondent no.2 is present in person. He has been identified by his counsel Mr. Rahul Sharma.

(3.) Learned counsel for the parties have submitted that during the pendency of the present petitions, a compromise has been affected between the parties and the dispute has been amicably resolved.