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 FIR No. 43/2015 dated 03.03.2015 of Police Station, Kelwa, District Rajsamand for the offences punishable under Sections 452 and 323 IPC on the basis of compromise arrived at between the parties.
(2.) IT is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No. 2, the impugned FIR was lodged against the petitioners for the aforesaid offences. During the pendency of the investigation the respondent No. 2 and the petitioners have compromised the matter and solved the dispute between them amicably. However, as the matter was already settled between the parties the respondent No. 2 filed compromise before the Sessions Court, Rajsamand (hereinafter referred to as 'the trial court') at the time of hearing of anticipatory bail filed by the petitioners. Learned counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties the impugned FIR pending against the petitioner may kindly be quashed.
(3.) LEARNED counsel for the respondent No. 2 has conceded that the dispute between the respondent No. 2 and the petitioners has already been settled and the respondent No. 2 does not want to press the impugned FIR.;