Sandeep Mehta, J. - (1.) The instant misc. petition has been filed seeking quashing of FIR No. 125/2013 registered at the Police Station Talwara, District Hanumangarh for the offences under Sections 420, 406, and 477 IPC.
(2.) Both the learned counsel for the parties have submitted that the parties have decided to settle their disputes and arrived at a compromise in the matter and thus the impugned FIR should be quashed.
(3.) On 1.10.2013 this Court had directed the investigating Officer to have the fact of compromise verified and submit report to this Court. Learned Public Prosecutor has today submitted factual report as per which, the I.O. has verified the factum of the compromise arrived at between the parties. The dispute between the parties is in relation to monetary transaction regarding purchase of land and is more in the nature of a civil dispute.;