Pushpendra Singh Bhati, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing FIR No. 336/2017 for the offences under Sections 420, 467, 468, 471 and 120-B IPC registered at Police Station, Nokha, District Bikaner.
(2.) Learned counsel for the petitioners submitted that petitioner No. 1 and respondent No. 2 were legally-wedded husband and wife. Learned counsel for the petitioners has shown from the record that there was a compromise between both the husband and wife in the matrimonial dispute, in which divorce under Section 13-B of the Hindu Marriage Act was to be obtained, but was refuted by respondent No. 2 at the subsequent stage.
(3.) Learned counsel for the petitioners has also pointed out that the allegation was levelled against seventeen persons in a criminal complaint, whereas cognizance was taken only against one person.;