Kanwaljit Singh Ahluwalia, J. - (1.) Petitioner by fabricating and forging the documents, took loan from the respondent Bank, for which a FIR bearing No.41/2003 was registered at Police Station Kotwali, Bharatpur for offences under Sections 419, 420, 467, 468, 471 IPC.
(2.) Learned counsel for the petitioner has submitted that the Bank also filed a recovery suit which has been decreed and the amount has been paid to the Bank.
(3.) Civil and criminal cases can go together. Therefore, the very fact that the amount has been paid is no ground to quash the impugned FIR on the basis of compromise as loss has been caused to public exchequer and as per the judgment rendered by the Supreme Court in Gian Singh v. State of PunjabAnr., (2012) 10 SCC 303, the dispute is not private in nature.;