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.441/2016 of Police Station, Balotra, District Barmer lodged at the instance of the respondent No.2 for the offences punishable under Sections 447, 327 and 427/34 I.P.C.
(2.) It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 447, 327 and 427/34 I.P.C. are 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.
(3.) Learned counsel for the petitioners has prayed that since the dispute has already been settled amicably between the parties, the impugned FIR for the aforesaid offences against the petitioners may kindly be quashed.;