- (1.) These two Criminal Misc. Petitions under Section 482 Cr.P.C. have been filed by the petitioners with a prayer for quashing the F.I.R. 124/2014 dated 3.5.2014 and F.I.R. No. 128/2014 dated 5.5.2014 of Police Station, Ratanada, Jodhpur East for the offence punishable under Section 279 I.P.C.
(2.) On 2.5.2014, two cars, which were being driven by two ladies on Ratanada Road leading to Polo Ground, were collided. It seems that though at the initial stage, both the parties had agreed not to make any complaint against each other and decided to settle the dispute amicably, yet later on one of them Smt. Gunjan Rani Saxena, petitioner in S.B. Criminal Misc. Petition No. 1197/2014, has filed the F.I.R. No. 124/2014 alleging rash and negligent driving by Smt. Harveer Kaur wife of Shri Ramandeep Singh. In retaliation, the husband of petitioner-Harveer Kaur has filed the F.I.R. No. 128/2014 against the petitioner-Gunjan Rani Saxe on 5.5.2014 alleging commission of offence under Section 279 I.P.C.
(3.) Now the occupants of the vehicles collided Smt. Harveer Kaur and Gunjan Rani Saxena have filed these petitions with a prayer for quashing the impugn F.I.Rs. on the ground that both the parties have amicably settled the dispute a do not want to prosecute each other for the offence under Section 279 I.P.C.;