Vijay Bishnoi, J. - (1.) THE matter comes up on an application (S.B. Criminal Misc. Application No. 83/2015) preferred on behalf of the respondent No. 2 for preponding the date.
(2.) FOR the reasons stated in the application, the application (S.B. Criminal Misc. Application No. 83/2015) is allowed. With the consent of learned counsel for the parties the matter is heard finally.
(3.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No. 76/2015 dated 02.06.2015 of Women Police Station, District Jodhpur for the offences punishable under Sections 498 -A, 406, 323, 354 and 377 IPC.;