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. 438/2014 dated 10.10.2014 of Police Station Udaimandir, District Jodhpur for the offences punishable under Sections 420, 467, 468, 471 and 120 -B IPC.
(2.) IN the instant case, the respondent No. 2 has filed a complaint in the Court of Judicial Magistrate No. 3, Jodhpur under Section 156(3) Cr.P.C. and the same has been forwarded to the concerned police station. The Police Station Udaimandir, District Jodhpur 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, investigation for the offences punishable 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 filed against the petitioners may kindly be quashed.;