ABHISHEK KHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer for quashing the FIR No. 124/2014 dated 08.08.2014 of Police Station, Kolayat, District Bikaner for the offences punishable under Sections 419, 420, 467, 468, 471 and 120 -B IPC, on the basis of compromise.

(2.) IN the instant case the respondent No. 2 has filed a complaint at Police Station, Kolayat, District Bikaner against the petitioners and the investigation is pending.

(3.) LEARNED counsel for the petitioners has argued that since the dispute has already been amicably settled between the parties the impugned FIR against the petitioners may kindly be quashed.