RAVINDRA KUMAR Vs. STATE

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed for quashing of FIR No. 352/2016 PS Gharsana, District Sri Ganganagar for offences under Ss. 420, 467, 468, 471, 120B IPC.

(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 the respondent-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 lodged by the respondent complainant against the petitioners may be quashed.

(3.) Counsel for the respondent-complainant concurs the fact of compromise and submits that in view of the compromise, the respondent-complainant does not want to proceed further in the matter.