RAMPRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been filed by the petitioners with a prayer for quashing the FIR No. 46/2021 dtd. 24/2/2021 of Police Station Asind, District Bhilwara for the offences punishable under Ss. 420, 406 and 120-B IPC.

(2.) In the instant case the complainant-respondent No. 2 has filed the impugned FIR against the petitioners for the aforesaid offences.

(3.) Learned counsel for the petitioners have submitted that on the complaint filed on behalf of the complainant-respondent No. 2, proceedings under Ss. 420, 406 and 120-B IPC are pending. It is further contended by learned counsel for the petitioners that the complainant-respondent No. 2 and the petitioners have compromised the matter and resolved the dispute between them amicably.