VIJAY BISHNOI, J. - (1.) This criminal misc. petition under section 482 CrPC, 1973 was dismissed by this Court vide order dated 06.04.2018, however, the said order has been recalled today by this Court vide separate order passed in S.B.Cr.Misc. Application No.1558/2018 (Augad Ram Suthar and Ors. v. State of Rajasthan and Anr.).
(2.) This Criminal Misc. Petition under section 482 CrPC, 1973 has been filed by the petitioners with a prayer for quashing of FIR No.48/2014 lodged at Police Station, Karwar, District Jodhpur for the offences punishable under sections 143, 341, 323, 504 IPC.
(3.) Learned counsel for the petitioners has submitted that marriage of daughter of petitioner No.1 Santosh with Prithvi alias Bhanwarlal was solemnized, however, due to some disputes between them, the impugned FIR was lodged against the petitioners.;