Nisha Gupta, J. - (1.) This Misc. petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 365/2010 registered at Police Station Jhotwara, Jaipur City (South) for offences under Section 420, 467, 468, 471 and 120-B IPC.
(2.) The short facts of case narrated in the petition are that M/s Sequin Real Estate is a registered partnership firm of which petitioner is one of the partners. The firm deals in construction business. Ram Ratan Goliya, in capacity of being partner of petitioner firm filed a criminal complaint against respondents Nos. 2 and 3 in the Court of ACJM No. 3, Jaipur City, Jaipur. The said complaint was sent for investigation under Section 156(3) Cr.P.C., on which FIR No. 365/2010 was registered at Police Station Jhotwara, Jaipur for the offence under Sections 420, 467, 468, 471 and 120-B IPC. After lodging of the FIR with the efforts of well-wishers both the parties arrived to an amicable settlement. The dispute which has been narrated in the FIR arises out of commercial transaction and it can be brought to an end through composition of the offence, hence the prayer of the petitioner is that FIR No. 365/2010 be quashed.
(3.) The learned counsel for the respondents also agreeable to the same situation and both the parties have filed an agreement deed which was verified by the Deputy Registrar (Judl.).;