Manoj Kumar Garg, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner for quashing the FIR No. 090/2019 dt. 27.03.2019 registered at Police Station Devngar, Jodhpur City West for the offence under Sections 405, 406, 415, 420 and 120-B IPC.
(2.) Learned counsel for the petitioner has submitted that the complainant-respondent No. 2 and the petitioner have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioner for the offences punishable under Sections 405, 406, 415, 420 and 120-B IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioner for the aforesaid offences because the same may derail the compromise arrived at between the parties. Learned counsel for the petitioner has placed on record a copy of the compromise dt. 23.09.2019.
(3.) Learned counsel for the respondent No. 2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No. 2 does not want to press the charges levelled against the petitioner in relation to offences punishable under Sections 405, 406, 415, 420 and 120-B IPC.;