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.51/2018 dated 10.03.2018 of Police Station Kotwali Churu, District Churu for the offences punishable under Sections 323, 341, 327, 384 and 143 IPC.
(2.) In the instant case the respondent No.2 lodged the impugned FIR against the petitioners for the aforesaid offences.
(3.) It is submitted by learned counsel for the petitioners that on the complaint filed on behalf of the respondent No.2, proceedings under Sections 323, 341, 327, 384 and 143 IPC are pending. It is further contended by learned counsel for the petitioners that the respondent No.2 and the petitioners have entered into compromised and resolved the dispute between them amicably. Learned counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties the impugned FIR for the offences punishable under Sections 323, 341, 327, 384 and 143 IPC against the petitioners may kindly be quashed.;