GAJANAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the FIR No. 320/2017 registered at Police Station Jaisalmer, District Jaisalmer for offence under Ss. 420, 467, 468, 470, 472 and 120-B IPC.

(2.) Learned counsel for the petitioners has argued that since the complainant-respondent No. 2 and the petitioners have already entered into compromise, there is no possibility of conviction of the petitioners for the offence under Ss. 420, 467, 468, 470, 472 and 120-B IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioners for the alleged offences because the same may derail the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No. 2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No. 2 does not want to press the charges levelled against the petitioner in relation to offences punishable under Ss. 420, 467, 468, 470, 472 and 120-B IPC.