KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition has been filed under Section 482 Cr.P.C., 1973 seeking quashing of FIR No. 291/2018 dated 6.6.2018 registered at Police Station Vidhyadhar Nagar, Jaipur City (North) for the offences under Sections 420, 406, 467, 468, 471 and 120B IPC.
(2.) In the present petition, quashing of FIR has been sought on the basis of compromise. It is alleged by the complainant Raj Kumar Nitharwal that the petitioner Smt. Sunita alongwith her husband Alok Katewa had duped him, his brother Hari Singh and Mahesh Baghala on the pretext that they shall obtain Government service for them.
(3.) This Court on 3.8.2018 had passed the following order:- "Raj Kumar Nitharwal, Mahesh Badhala and Hari Singh are present in the court. They were allegedly duped by the petitioner. They have stated that now a compromise has been affected between the parties. At the first instance, statement of Raj Kumar Nitharwal, Mahesh Badhala and Hari Singh be recorded by Dy. Registrar (Judicial) of this Court upon identification by their counsel. List this case on 7.8.2018. Learned Public Prosecutor is directed to call the investigating officer in this Court on the next date of hearing. Considering that Mr. Yunus Khan, learned counsel for the respondent and two accused present in the court have vouchsafed the factum of compromise, it is ordered that the proceedings arising out of impugned FIR shall be kept in abeyance till next date fixed before this Court. A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and necessary compliance.";