SETHA RAM AND OTHERS 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.71/2018 dated 05.06.2018 of Police Station Khedapa, District Jodhpur Rural for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) In the instant case the respondent No.2 filed a complaint in the Court of Judicial Magistrate, Pipar City, Jodhpur under Section 156(3) Cr.P.C., which was forwarded to the Police Station Khedapa, District Jodhpur Rural, which has registered 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 420, 467, 468, 471 and 120-B IPC are pending. It is further contended by learned counsel for the petitioners that the respondent No.2 and the petitioners are near relatives, they have resolved the dispute between them amicably.