Sabina, J. - (1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure, 1973 seeking quashing of the First Information Report No. 106/2015 registered at Police Station Raini, District Alwar for offences under Sections 420, 467, 468, 471 & 120-B Indian Penal Code, 1860 on the basis of compromise.
(2.) Learned counsel for the petitioner and respondent no. 2 have submitted that parties have amicably settled their dispute.
(3.) Respondent no. 2 is present in person and has admitted the factum of compromise between the parties and has stated that he has no objection if the F.I.R. in question is ordered to be quashed qua all the accused including the petitioner. He has tendered his affidavit on record in this regard.;