Chunni Lal vs State Of Rajasthan And Ors

This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.120/2019 dated 17.09.2019 registered at Police

Station Losal, District SIkar for offence under Sections 420, 467 & 468 of I.P.C.

Learned counsel for the petitioner submitted that the FIR in question arises out of private dispute between the parties predominantly of civil nature.

Relying on the compromise dated 24.05.2020, he submitted that since the matter has amicably been settled 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) 351. The compromise dated 24.05.2020 in

original submitted by learned counsel for the petitioner is taken on record.

Learned Public Prosecutor has opposed the criminal miscellaneous petition.

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 learned counsels for the parties and perused the record. From the material on record, it is apparent that the dispute, being private and

predominantly of civil nature, has amicably been settled between the parties. In view of 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, this criminal miscellaneous petition is allowed. The FIR No.120/2019 dated 17.09.2019 registered at Police Station Losal, District SIkar for

offence under Sections 420, 467 & 468 of I.P.C. is quashed.