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.444/2017 of Police Station Pratap Nagar, District Bhilwara for the offences punishable under Sections 406, 420 and 120-B IPC.
(2.) In the instant case the respondent No.2 filed a complaint in the trial court under Section 156(3) Cr.P.C., 1973 and the same was forwarded to the Police Station Pratap Nagar, District Bhilwara. The Police Station Pratap Nagar, District Rajsamant registered 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 406, 420 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.;