Vijay Bishnoi, J. - (1.) THIS Criminal Misc. Petition under Sec, 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No. 179/2014 dt. 06.07.2014 of Police Station, Kankroli, District Rajsamand for the offences punishable under Sees. 341, 323 IPC and Section 3(1)(X) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 on the basis of compromise arrived at between the parties. This Court on 29.09.2014, while issuing notice has directed the parties to appear before the Investigating Officer and submit the compromise document.
(2.) PURSUANT to the direction given by this Court on 29.09.2014, the petitioners and the respondent No. 2 have appeared before the Investigating Officer and submitted the compromise deed. The said compromise deed has already been verified by the Dy. Superintendent of Police, Circle Sajsamandy District Rajsamand. The factual report of this effect has been received through. fax by the learned Public Prosecutor on 28.01.2015. Learned counsel for the petitioners as well as learned counsel for the respondent No. 2 have submitted that as the dispute between the petitioners. and the respondent No. 2 has already been resolved amicably, the impugned, FIR may kindly be quashed.
(3.) HEARD learned counsel for the parties as well as the learned Public Prosecutor and perused the material available on record.;