VIJAY BISHNOI,J. - (1.) On the basis of compromise arrived at between the petitioners and the respondent No. 2, the petitioner No.1-Sawai Singh by way of this criminal misc. petition under Section 482 Cr.P.C., 1973 has prayed for quashing of the proceedings pending against him before the Judicial Magistrate, Chauhtan (hereinafter to be referred as 'the trial court') in Criminal Regular Case No. 260 of 2017 (State v. Sawai Singh), whereas the petitioner No.2-Jograj Singh and petitioner No. 3-Ratan Singh have prayed for quashing of the proceedings initiated against them pursuant to the FIR No.61/2016 of Police Station Chauhtan, District Barmer.
(2.) Brief facts of the case are that the respondent No.2 lodged the FIR No. 61/2016 at Police Station Chauhtan, District Barmer against the petitioners. The police, after thorough investigation, have filed charge-sheet against the petitioner No.1 before the court concerned, however, the investigation against the petitioner Nos.2 and 3 is kept pending under Section 173(8) Cr.P.C., 1973 The trial court took cognizance against the petitioner No.1-Sawai Singh for the offences punishable under Sections 420, 406, 409, 120-B and 201 IPC and charges have also been framed against him for the aforesaid offences.
(3.) During the pendency of the criminal proceedings against the petitioner No.1-Sawai Singh before the trial court in Criminal Regular Case No.260/2017, an application was preferred on behalf of the petitioners as well as the respondent No.2 with a prayer for terminating the proceedings pending against the petitioners on the ground that both the parties have entered into compromise.;