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 order dated 03.01.2018 passed by the Additional Sessions Judge No.4, Udaipur (hereinafter to be referred as 'the revisional court') in Revision Petition No. 81/2013 (CIS No. 633/2014), whereby the revision petition filed by the petitioners has been dismissed. The said revision petition was filed by the petitioners being aggrieved with the order dated 18.02.2013 passed by the Chief Judicial Magistrate, Udaipur (hereinafter to be referred as 'the trial court') in Criminal Reference No. 54/2015 (FR No. 38/2011 arising out of FIR No. 129/2011 of Police Station Surajpole, District Udaipur), whereby the trial court ordered for taking cognizance against the petitioners for the offences punishable under Sections 467, 471, 380 and 120-B IPC.
(2.) Learned counsel for the petitioners has submitted that as a matter of fact the dispute between the petitioners and the respondent No. 2 is regarding some business transaction, however, the said dispute has already been settled and, therefore, it is prayed that the criminal proceedings pending against the petitioner before the trial court be quashed on the basis of compromise arrived at between the parties.
(3.) Learned counsel for the respondent No. 2 has verified the fact of compromise and submitted that since the dispute between the respondent No. 2 and the petitioners has amicably been settled, the respondent No. 2 has no objection if the criminal proceedings pending against the petitioners before the trial court are terminated. An application of this effect is also filed on behalf of the respondent No. 2, which is available on record.;