- (1.) The present Miscellaneous Petition has been filed on behalf of the petitioners seeking quashing of the F.I.R. No. 78/2014, registered at the Police Station Udaimandir, Jodhpur for the offences under Sections 420,467, 468, 471 and 120-B I.P.C.
(2.) The First Information Report in this case was filed by the respondent No.l against the petitioner. During pendency of the proceedings of the F.I.R, the dispute has been amicably settled by the parties and accordingly a compromise has been executed between them.
(3.) On the previous date of hearing, the parties were directed to appear before the I.O. and the Investigating Officer was directed to verify the factum of compromise. Today, the parties as well as the I.O. are present in-person before this Court. The I.O. has submitted a factual report and submits that the compromise arrived at between the parties has been verified by him.;