PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C., 1973 for quashing of the FIR No.226/2014 registered at Police Station Shastri Nagar, Jodhpur for the offences under Sections 420, 467, 468 and 471 of IPC.
(2.) Learned counsel for the petitioner has pointed out that while seeking a job of Pharmacist, the petitioner had submitted an affidavit to the effect that his marriage was solemnized on 11.06.2012, whereas the actual date of marriage was 14.04.2006. It is stated that the name of son Jeetu and wife were mentioned and at the most, the date of marriage mentioned in the affidavit could have been wrong.
(3.) Learned counsel for the petitioner states that the complainant is real brother in law of the present petitioner and out of mutual enimosity, the present complaint has been lodged. The statement of brother has been recorded and he has agreed to enter into the compromise.;