KAMAL GATTANI AND OTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(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.644/2015 dated 18.09.2018 of Police Station Nokha, District Bikaner for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) In the instant case the respondent No.2 has filed a complaint in the Court of Additional Chief Judicial Magistrate, Nokha, District Bikaner under Section 156(3) Cr.P.C., 1973 and the same was forwarded to the Police Station Nokha, District Bikaner, whereof the impugned FIR was registered 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 have compromised the matter and resolved the dispute between them amicably.