YASEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed for quashment of criminal proceedings against the petitioner in Criminal Case No. 493/2006 pending before the learned Additional Chief Judicial Magistrate No. 3, Jodhpur Metropolitan for offences under Ss. 420, 467, 468, 471, 474, 120B IPC.

(2.) Counsel for the petitioner submits that the matter has already been compromised between the parties and it is borne out from the compromise that the respondent No. 2-complainant is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh v. State of Punjab and Anr. [(2012) 10 SCC 303]. In these circumstances, the criminal proceedings initiated by the respondent No. 2-complainant against the petitioner may be quashed.

(3.) Counsel for the respondent No. 2-complainant concurs the fact of compromise and submits that in view of the compromise, the respondent No. 2-complainant does not want to proceed further in the matter.