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.557/2011 dated 16.11.2011 of Police Station, Anoopgarh, District Sri Ganganagar for the offences punishable under Sections 419, 420, 467, 468, 471 and 120-B IPC on the basis of compromise arrived at between the parties.
(2.) In the instant case the respondent No.2 has filed a complaint in the Court of Judicial Magistrate, First Class, Anoopgarh, District Sri Ganganagar under Section 156(3) Cr.P.C. and the same has been forwarded to the concerned police station. The Police Station, Anoopgarh, District Sri Ganganagar has registered the impugned FIR against the petitioners for the aforesaid offences and started investigation. During the pendency of investigation the respondent No.2 and the petitioners have compromised the matter and resolved the dispute amicably and on the basis of it, the civil suit pending between them has also been disposed of by the competent court.
(3.) Learned counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties and on the basis of it, the civil suit pending between them has also been disposed of by the competent court, the impugned FIR against the petitioners may kindly be quashed.;