VIJAY BISHNOI,J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the F.I.R. No. 363/2013 dated 23.11.2013 of Police Station, Chopasani Housing Board, District Jodhpur, for offence punishable under sections 420,467, 468, 471 and 120B I.P.C.
(2.) Learned Counsel for the petitioners has submitted that the dispute between the petitioners and the respondent No. 2 was in respect of investment of 15,000/- in a private company. It is contended that respondent No. 2 has filed a complaint that he was lured by the petitioners to invest an amount of 15,000/- with a promise of good returns but when he did not receive the desirable returns, he filed the impugned F.I.R. Learned Counsel for the petitioners has also submitted that the petitioners and the respondent No. 2 have arrived at a compromise and in terms of that, the amount invested by the respondent No. 2 has already been returned to him and now he has no grievance against all the petitioners. A copy of the agreement arrived at between the parties have also been placed on record.
(3.) Learned Counsel for the respondent No. 2 has also submitted that the petitioners and the respondent No. 2 have already arrived at a compromise and the respondent No. 2 does not want to pursue the criminal prosecution launched against the petitioners at his instance.;