Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the F.I.R. No. 219/2011 of Police Station Bijainagar, District Sri Ganganagar for the offences punishable under Sections 419, 420, 465, 467, 468, 471, 474 and 120-B l.P.C. lodged at the instance of respondent No. 2.
(2.) Learned Counsel for the petitioner has submitted that both the parties rave entered into compromise and the dispute between them have already been resolved and, therefore, the F.I.R. in question may kindly be quashed.
(3.) Learned Counsel for the respondent No. 2 has also argued that both the parties have already entered into compromise and the respondent No. 2 does not want to continue with the criminal prosecution launched against the petitioner through the impugned F.I.R. A joint affidavit executed by the petitioners as well as the respondent No. 2 has produced on record wherein it is mentioned that the parties have already resolved their dispute and have entered Into compromise and the respondent No, 2 Is not interested In pursuing the complaint against the petitioners,;