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Judgment
This criminal misc. petition has been preferred under Section 482 Cr.P.C. for quashing the entire proceedings in connection with FIR No.096 dated 22.02.2010 registered at Police Station Hanumangarh Junction, District Hanumangarh under for the offences under Sections 419, 420, 467, 468, 471 and 120B of IPC.
It is stated at the bar that a compromise, in the spirit of Lok Adalat, has been arrived at between the parties, only in relation to the offences under Sections 419 and 420 IPC. It is borne out from the compromise that the complainant is not inclined to proceed further in the matter.
Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].
It is also submitted that upon the aforementioned compromise, the learned court below vide order dated 13.03.2015 has discharged the petitioners only to the extent of the offences under Sections 419 and 420 of IPC.
In view of the compromise arrived at between the parties as well as the aforesaid order dated 13.03.2015 of the learned court below and applying the ratio in decision of Gian Singh (supra), this Court deems it just and proper to invoke its inherent powers under Sections 482 Cr.P.C.
Accordingly, the present misc. petition is allowed and FIR No. 096 dated 22.02.2010 registered at Police Station Hanumangarh Junciton, District Hanumangarh for the offences under Sections 419, 420, 467, 468, 471 and 120-B of IPC is hereby quashed alongwith the entire proceedings pursuant thereto qua the petitioners.