PUSHPA BIYANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition has been filed under Sec. 482 Cr.P.C. by the petitioners for quashing FIR No.264/2017 registered at Police Station Chandwaji, District Jaipur (Rural) on 25/7/2017 for the offences under Ss. 420 and 406 IPC.

(2.) Learned counsel for the petitioners submitted that the complainant-Madho Singh has expired during pendency of the criminal proceedings and his two sons namely, Himmat Singh and Narendra Singh and five daughters of Late Shri Madho Singh have entered into a compromise with the petitioners.

(3.) Learned counsel for the petitioners submitted that the compromise so arrived at between the parties was placed before this Court on 12/8/2021 and this Court had directed the parties to file their compromise before the Registrar (Judicial) of this Court to verify and attest the same.