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. 201/2014 dated 03.07.2014 of Police Station, Bichhiwara, District Dungarpur for the offences punishable under Sections 147, 149, 323 and 498 -A IPC.
(2.) BRIEF facts of the case are that at the instance of the respondent No. 2, the Police Station, Bichhiwara, District Dungarpur has registered 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, police has filed impugned FIR against the petitioners for the aforesaid offences. It is further contended by learned counsel for the petitioners that the respondent No. 2 and the petitioners have compromised the matter and resolved the dispute between them amicably. It is also contended by learned counsel for the petitioners that the parties have decided to live separately by mutual consent and in this regard an application under Section 13 -B of the Hindu Marriage Act, 1955 is already filed by the petitioners before the concerned court. 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.
(3.) LEARNED counsel for the respondent No. 2 has conceded that the dispute between the respondent No. 2 and petitioners has already been settled.;