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Judgment
Vivek Singh Thakur, J
The instant petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') has been filed, for quashing of FIR No.178 of 2019, dated 30.07.2019, registered in Police Station, Bilaspur, District Bilaspur, H.P., under Sections 419, 420 and 120-B of the Indian Penal Code (herein after referred to as 'IPC').
2 This FIR has been registered at the instance of petitioner No.1 Mahesh Kapoor against petitioners No. 2 and 3 namely Rajeev Kumar and Pawan Kumar.
In response to petition, reply has been filed on behalf of respondent, wherein it is stated that during investigation, it has been found that dispute is of civil nature and petitioners have amicably settled their issues. It is further stated that police has also prepared cancellation report in this case, which has been produced before learned Chief Judicial Magistrate, Bilaspur on 26.09.2020 for approval.
4 Along with petition, a compromise deed has also been placed on record, which is duly signed by applicants/petitioners jointly.
5 In view of aforesaid facts and circumstances, FIR No. 178 of 2019 dated 30.7.2019 registered at Police Station Bilaspur against petitioners No. 2 and 3 namely Rajeev Kumar and Pawan Kumar respectively is quashed and consequently, learned Chief Judicial Magistrate/trial Magistrate is also directed to decide the cancellation report accordingly.
Petition is disposed of in aforesaid terms.