VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with the prayer for quashing the FIR No.62/2014 dated 11.4.2014 lodged at Police Station Goluwala, District Hanumangarh for the offences punishable under Sections 452, 323 and 143 I.P.C.
(2.) Learned counsel for the petitioners prays for quashing the FIR on the basis of compromise arrived at between the parties.
(3.) It is informed by learned Public Prosecutor that during the course of investigation, the police has found the petitioners guilty for commission of offence punishable under Section 326 I.P.C. also.;