RAJ KUMAR BHATHEJA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No. 352/2016, PS Gharsana, District Sri Ganganagar and all consequential proceedings for the alleged offences under Ss. 420, 467, 468, 471, 120B IPC on the basis of compromise.

(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 impugned FIR and all consequential 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.