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.105/2018 of Police Station Hiran Magri, District Udaipur for the offences punishable under Sections 498-A, 406 and 377 IPC and Section 67 of Information and Technology Act.
(2.) Brief facts of the case are that the impugned FIR has been lodged at the instance of respondent No.2 against her husband, mother-in-law and father-in-law raising certain allegations regarding demand of dowry misappropriation of stridhan etc.
(3.) Learned counsel for the petitioners has submitted that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 498-A, 406 and 377 IPC and Section 67 of Information and Technology Act are pending. It is further contended by learned counsel for the petitioners that during the course of investigation into the allegations levelled in the impugned FIR, the petitioners, their son and the respondent No.2 have entered into a compromise and on the basis of it, the matrimonial dispute between them has been resolved amicably. It is submitted that the petitioners, their son and the respondent No.2 have decided to end the marriage, solemnized between the respondent No.2 and the son of the petitioners and all the pending disputes between them have been resolved amicably.;