- (1.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioner for quashing the FIR No.156/2010 dated 20.05.2010 of Police Station, Udaimandir, District Jodhpur for the offences punishable under Sections 463, 420, 464, 467, 468, 471 and 120B IPC.
(2.) LEARNED counsel for the petitioner states that dispute between the parties was in relation to a plot. However, now the petitioner and the complainant -respondent No.2 entered into a compromise and have decided to resolve their dispute amicably and, therefore, the impugned FIR and the proceedings related to it may kindly be quashed. Learned counsel for the respondent No.2 also confirm that parties have already entered into compromise and now the respondent No.2 is not willing to prosecute the petitioner for the offences alleged in the impugned FIR.
(3.) IT is also stated by learned counsel for the parties that the parties have already submitted their compromise before the Civil Court where some litigation between the same parties in respect of the same land is going on and, therefore, in view of the compromise arrived at between the parties the impugned FIR be quashed.;