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Judgment
The matter comes up on application No.1/2021 in CRLMP No.5447/2019 for taking the compromise on record.
For the reasons stated in the application, the same is allowed. the compromise dated 04.12.2020 is taken on record.
These criminal miscellaneous petitions under Section 482 Cr.P.C. have been filed for quashing the FIR No.657/2018 dated 16.11.2018 registered at
Police Station Bajaj Nagar, District Jaipur City (East) for offence under Sections 420 and 120-B of I.P.C.
Learned counsel for the petitioners submitted that the FIR in question arises out of private dispute between the parties predominantly of civil nature.
Relying on the compromise dated 12.12.2021, he submitted that since the matter has been settled amicably between the parties, the FIR in question is
liable to be quashed in view of the judgments of the Hon'ble Apex Court of India in cases of Gian Singh versus State of Punjab & Anr. reported in JT
2012 (9) SC-426 & Narinder Singh & Ors. versus State of Punjab & Anr. reported in 2014 Cr.L.R. (SC) Learned Public Prosecutor has opposed the
criminal miscellaneous petitions.
Learned counsel appearing for the complainant acknowledging the factum of compromise between the parties, submitted that he has no objection if
the FIR in question is quashed.
Heard the learned counsels for the parties and perused the record.
From the material on record, it is apparent that the dispute, private in nature and predominantly of civil nature, has amicably been settled between the
parties. In view of compromise and the law laid down by the Hon'ble Apex Court of India in cases of Gian Singh (supra) & Narinder Singh (supra),
this Court deems it just and proper to quash the FIR in question.
Resultantly, these criminal miscellaneous petitions are allowed. The FIR No.657/2018 dated 16.11.2018 registered at Police Station Bajaj Nagar,
District Jaipur City (East) for offence under Sections 420 and 120-B of I.P.C. is quashed.