Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with the prayer for quashing FIR No.81/2014 of Police Station Mandore, Jodhpur for the offences punishable under Sections 420, 467, 468, 471 and 120-B I.P.C.
(2.) Learned counsel for the petitioner has submitted that the dispute between the petitioner and respondent was in relation to some financial transaction wherein the petitioner advanced a loan of Rs.5,00,000/- from the respondent No.2 and the petitioner repaid the said amount through cheque which was not honoured by the Bank and, therefore, the respondent No.2 has got registered the impugned FIR. It is also contended that now the petitioner has already paid the whole due amount to the respondent No.2 and they both amicably settled the dispute between them, therefore, it is prayed that the impugned FIR and all the proceedings related to it may be quashed.
(3.) Learned counsel for the respondent No.2 has also verified that the dispute between the parties have already been settled and the respondent No.2 has already received the whole amount from the petitioner.;