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.109/2017 of Police Station Panchu, District Bikaner for the offences punishable under Sections 323, 341, 327, 392 and 143 IPC.
(2.) In the instant case the respondent No.2 lodged the impugned FIR against the petitioners.
(3.) It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No.2, the impugned FIR is lodged and the investigation against the petitioners is 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.;