IJAY 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 pending against him before the Additional Chief Judicial Magistrate No.1, Udaipur City, District Udaipur (hereinafter to be referred as 'the trial court') in Criminal Original Case No.1362/2015(474/2009) arising out of FIR No.255/2008 of Police Station Hiranmagri, District Udaipur.
(2.) It is submitted by learned counsel for the petitioner that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 420, 467, 468, 171 and 120-B IPC were initiated against the petitioner before the trail court and the same was pending. It is further contended by learned counsel for the petitioner that the respondent No.2 and the petitioner have compromised the matter and resolved the dispute between them amicably.
(3.) Learned counsel for the petitioner has argued that since the dispute has already been amicably settled between the parties the proceedings under Sections 420, 467, 468, 171 and 120-B IPC pending against the petitioner may kindly be quashed. Learned counsel for the respondent No.2 has conceded that the dispute between the respondent No.2 and the petitioner has already been settled and the respondent No.2 does not want to continue the proceedings against the petitioner under Sections 420, 467, 468, 171 and 120-B IPC.;