- (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.157/2014 dated 17.06.2014 of Police Station, Mandal, District Bhilwara for the offences punishable under Sections 406, 420, 467, 468, 471 and 120-B IPC on the basis of compromise arrived at between the parties.
(2.) It is submitted by learned counsel for the petitioners that the respondent No.2 has filed the impugned FIR against the petitioners for the aforesaid offences. It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 406, 420, 467, 468, 471 and 120-B IPC are pending. It is further contended by learned counsel for the petitioners that the petitioners and the respondent No.2 are close relatives and have compromised the matter and resolved the dispute between them amicably.
(3.) Learned counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties the impugned FIR against the petitioners may kindly be quashed.;