VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners with a prayer for quashing the FIR No. 112/2018 dated 29.04.2018 of Police Station Chopasani Housing Board, District Jodhpur City West for the offences punishable under Sections 323, 341, 354 and 427/34 IPC read with Section 11/12 of Protection of Children from Sexual Offences Act, 2012 (hereinafter to be referred as 'the POCSO Act').
(2.) In the instant case the respondent No. 2 lodged the impugned FIR against the petitioners for the aforesaid offences.
(3.) It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No. 2, proceedings under Sections 323, 341, 354 and 427/34 IPC read with Section 11/12 of the POCSO Act 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.;