VIJAY BISHNOI,J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred on behalf of the petitioners with a prayer for quashing FIR No. 60/2019 of Police Station Sabla, Distt. Dungarpur for the offences punishable under Sections 147, 342, 323 I.P.C. and Section 3(1)(S) of the SC/ST Act.
(2.) In the instant case, the respondent No. 2 lodged an FIR No. 60/2019 at Police Station Sabla, Distt. Dungarpur against the petitioners for the aforesaid offences. It is submitted that proceedings under Sections 147, 342, 323 I.P.C. and Section 3(1)(S) of the SC/ST Act are pending against the petitioners. It is further contended by learned Counsel for the petitioners that the dispute arose between the parties due to some misunderstanding, therefore, the respondent No. 2 and the petitioners have compromised the matter and resolved the dispute between them amicably.
(3.) Learned Counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties, the FIR No. 60/2019 of Police Station Sabla, Distt. Dungarpur for the offences punishable under Sections 147, 342, 323 I.P.C. and Section 3(1)(S) of the SC/ST Act against the petitioners may kindly be quashed.;