GAJJU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashment of FIR No. 161/2015 registered at Police Station Shergarh, District Jodhpur for offence under Ss. 420, 467, 468, 471, 472 and 120-B of IPC on the basis of compromise.

(2.) Counsel for the petitioners submits that the matter has already been compromised between the parties and it is borne out from the compromise that 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 FIR lodged by the respondent No. 2- complainant against the petitioners may be quashed.

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