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. 17/2015 dated 24.02.2015 of Police Station, Barloot, District Sirohi for the offences punishable under Sections 420, 467, 468, 471 and 120 -B IPC on the basis of compromise arrived at between the petitioners and the respondent No. 2.
(2.) IN the instant case the respondent No. 2 has filed a complaint in the Court of Judicial Magistrate, Sheoganj under Section 156(3) Cr.P.C. and the same is forwarded to the concerned police station. The Police Station, Barloot, District Sirohi 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, proceedings under Sections 420, 467, 468, 471 and 120 -B IPC are pending. 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.
(3.) LEARNED counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties the impugned FIR lodged against the petitioners may kindly be quashed.;