- (1.) THIS is criminal misc. petition under Section 482 Cr.P.C. for quashing of the entire proceedings in Criminal Regular Case No.112/2010 arising out of FIR No.283/2008, Police Station Surajpol, District Udaipur for the offence under Section 420, 465, 467, 468, 471 and 120 -B IPC.
(2.) THE present misc. petition has been filed for quashing of the FIR on the basis of compromise. The allegations in short are that the petitioners and the complainant had jointly purchased the plot. After purchasing the plot, a partition took place. After the partition, the complainant came to know that the portion which came in the share of the complainant and his wife in the partition, the petitioner Dinesh Kumar has started construction on the said portion and that after forging the signatures, the petitioners have filed an application for mutation of entire plot in their favour and also applied for construction permission etc. A civil suit was also filed by the complainant. During the pendency of the proceedings, a compromise has been arrived at between the parties with the intervention of the respective people of the society. Copy of the said compromise dated 8.8.2009 has been placed on record.
(3.) LEARNED counsel for the complainant verifies the said compromise and states that he has instruction to state before this Court that the matter has been compromised and the respondent - complainant has no objection if the FIR is quashed. It is also admitted by the learned counsel for the complainant that in pursuance to the said compromise, even the civil suit No.122/2008 titled as 'Rishabh Kumar Vs. Tara Bai & Ors.' has been dismissed vide order dated 11.1.2010 by the Civil Judge (Junior Division), Udaipur City ­ South, Udaipur.;