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. 163/2015 dated 07.11.2015 of Police Station Gajsinghpur, District Sri Ganganagar for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC.
(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 420, 467, 468, 471 and 120-B IPC are pending. It is further contended by learned counsel for the petitioners that the respondent No. 2 and the petitioners are close relatives and they have compromised the matter while resolving the dispute between them amicably.;