DAYA NAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the FIR No. 232/2017 dtd. 10/7/2017 lodged at Police Station Bhadra, District Hanumangarh.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the FIR No. 232/2017 was registered at Police Station Bhadra, District Hanumangarh against the petitioners. After investigation, the police filed challan against the petitioners for offences punishable under Ss. 420, 467, 468, 471 and 120-B IPC in the trial court wherein the trial is pending against the petitioners for the aforesaid offence.

(3.) During the pendency of the trial, a compromise application was preferred on behalf of the parties while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated.