Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the F.I.R. No. 307/2012 of Police Station, Hanumangarh Junction, District Hanumangarh for the offences punishable under Section 379 of l.P.C. read with Section 67 of I.T. Act.
(2.) On 7.1.2014, learned Counsel for the petitioner as well as learned Counsel for the respondent No. 2 has submitted before this Court that the parties have already entered into a compromise and they should allowed to submit the said compromise before the Investigating Officer for the purpose of verification of compromise. On the said request of learned Counsel for the parties this Court has directed to the petitioner as well as the respondent No, 2 to appear before the Investigating Officer on or before 20.1,2014 for the purpose of submitting the said compromise and has also directed the Investigating Officer to verify the said compromise and submit the factual report before this Court of 27.1.2014, In pursuant to the directions given by this Court on 7.1.2014 the Investigating Officer through learned Public Prosecutor has filed a factual report dated 23,1,2014, In which It is mentioned that both the parties have submitted a compromise before him and has also verified the compromise.
(3.) Learned Counsel for the petitioner has submitted that when the matter has already been compromised between the parties the F.I.R in question may kindly be quashed and set aside.;