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. 170/2017 of Police Station Raniwara, District Jalore for the offences punishable under Sections 341, 323, 327 and 149 IPC and under sections 3(1)(V) and 3(2)(V) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) In the instant case the respondent No.2 lodged the impugned FIR at Police Station Raniwara, District Jalore against the petitioners for the aforesaid offences.
(3.) Learned counsel for the petitioners has submitted that on the complaint filed on behalf of the respondent No. 2, proceedings for the aforesaid offences 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.;