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Judgment
The instant misc. petition has been filed by the petitioners seeking quashing of FIR No.94/2019 registered at the Police Station Dhorimanna, District
Barmer for the offences under Sections 420, 465, 467, 468, 471 and 120B IPC.
Both the learned counsel representing the petitioners and the complainant submit that the parties have decided to mutually settle their disputes and
arrived at a compromise in the matter and thus, the impugned FIR should be quashed.
Learned Public Prosecutor has submitted Investigating Officer's factual report as per which, the factum of compromise arrived at between the parties
has been verified by the Investigating Officer.
In this view of the matter and looking to the guidelines issued by the Hon'ble Apex Court in the case of Gian Singh Vs. State of Punjab & Anr.
reported in JT 2012(9) SC-426, it is apparent that allowing continuance of proceedings of impugned FIR against the petitioners any further would not
be expedient in the interest of justice. If the proceedings of the impugned FIR are allowed to continue, it may result into the compromise being
unsettled.
Accordingly, the misc. petition is allowed. The FIR No.94/2019 registered at the Police Station Dhorimanna, District Barmer and all subsequent
proceedings sought to be taken thereunder against the petitioners, are quashed. Stay petition is disposed of.