Tarun Sotwal And Others vs State Of Rajasthan And Others

Kuldeep Mathur, J

The instant criminal misc. petition under Section 482 Cr.P.c. has been filed by the petitioners seeking quashing of criminal proceedings in Criminal Case No.1658/2014 pending before the court of Additional Chief Metropolitan Magistrate (Public Riot), Pali, for the offences under Sections 420, 467, 468, 471 and 120-B IPC.

Learned counsel for the petitioners submitted that the parties have settled their disputes and have arrived at a compromise.

Learned counsel for the petitioners has placed reliance on a decision of Hon’ble the Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr. reported in (2012)10 SCC 303]. He therefore prayed that the impugned FIR may kindly be quashed.

Learned counsel for the complainant concurs the factum of compromise and submits that in view of the compromise, the complainant is not inclined to proceed further in the matter.

In view of compromise arrived at between the parties and applying the ratio in decision of Gian Singh (Supra), this Court deems it just and proper to invoke inherent powers under Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed. The criminal proceedings in Criminal Case No.1658/2014 pending before the court of Additional Chief Metropolitan Magistrate (Public Riot), Pali, for the offences under Sections 420, 467, 468, 471 and 120-B IPC, are quashed.