- (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the criminal proceeding in Criminal Case No.105/2012 pending before the Judicial Magistrate, First Class, Tibbi, District Hanumangarh.
(2.) Learned counsel for the petitioners has submitted that the petitioner Nos.1 and 2 are the real brother of the respondent No.2 and the petitioner Nos.3 and 4 are near relatives of the respondent No.2 and the dispute between the petitioners and the respondent No.2 was in relation to some agriculture land. It is contended that now the dispute between the p ies have already been settled amicably and the proceedings pending before the civil court as well as the revenue court has already been decided on the basis of compromise entered into the parties. It is contended that as the dispute between the parties has already been settled amicably and the respondent No.2 does not want to pursue the criminal prosecution launched against the petitioners on the basis of complaint of him.
(3.) Learned counsel for the respondent No.2 also confirmed that the dispute between the parties has already been resolved amicably and now the respondent No.2 does not want to pursue the case against the petitioners.;