VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner with a prayer for quashing the criminal proceedings arising out of FIR No.148/2013 of Police Station Chhoti Sadri, District Pratapgarh for the offences punishable under Sections 406 and 420 IPC qua him on the basis of compromise arrived at between the petitioner and the respondent No.2.
(2.) This Court on 19.07.2018 after taking into consideration the fact that one of the accused person namely Chiman Lal Sharma, against whom charge sheet was earlier filed, was acquitted by the Additional Chief Judicial Magistrate, Chhoti Sadri, District Pratapgarh vide judgment dated 07.04.2016 and the compromise arrived at between the petitioner and the respondent No.2, has directed the petitioner to remain present before the Investigating Officer for the purpose of verifying the factum of compromise.
(3.) Learned Public Prosecutor has submitted the factual report, wherein it is mentioned that the compromise arrived at between the parties has been verified by the Investigating Officer. The factual report dated 13.08.2018 be taken on record.;