SHER SINGH RAJPUROHIT 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 F.I.R. No. 321/2018 of Police Station Kudi Bhagtasani, Jodhpur for the offences punishable under Sections 420, 406 and 120-B I.P.C.

(2.) In the instant case the respondent No. 2 has filed a complaint under Section 156(3) Cr.P.C. and the same was forwarded to the concerned Police Station. The Police Station Kudi Bhagtasani, Jodhpur has registered the impugned F.I.R. 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, 406 and 120-B I.P.C. 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.