Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No.187/2016 dated 01.09.2016 of Police Station, Sadar, District Barmer for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC.
(2.) This misc. petition has been filed essentially on the ground that since the petitioner has entered into compromise with the accused respondent No.2-Prem Singh named in the impugned FIR, the FIR be quashed qua the petitioner.
(3.) On the last date when this Court raised a quarry that whether the impugned FIR lodged by SHO, Police Station, Kotwali, District Barmer can be quashed against the petitioner on the ground that he has entered into compromise with the main accused named in the impugned FIR. Learned counsel for the petitioner has prayed for some time to complete his instruction.;