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. 513/2014 dated 14.11.2014 of Police Station, Nimbahera, District Chittorgarh for the offences punishable under Sections 341, 323, 327, 356 and 34 IPC.
(2.) IN the instant case the respondent No. 2 has filed a complaint at Police Station, Nimbahera, District Chittorgarh 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 341, 323, 327, 356 and 34 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 No. 513/2014 dated 14.11.2014 of Police Station, Nimbahera, District Chittorgarh for the offences punishable under Sections 341, 323, 327, 356 and 34 IPC against the petitioners may kindly be quashed.;