PARAMJEET SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition under Sec. 482 CrPC has been preferred by the petitioners against the order dtd. 28/9/2015 passed in Criminal Revision No.82/2015 by the IInd Additional Sessions Judge, Durg, whereby the revisional court has rejected the revision petition preferred against taking cognizance in complaint case No.366/2013 by the JMFC, Durg.

(2.) Pending the petition before this court, the parties to the dispute i.e. petitioners-accused and the respondent No.2-complainant have arrived at a compromise and the respondent No.2/complainant did not intend to prosecute the petitioners any further and have moved an application for compounding the offence before this court.

(3.) On the previous date of hearing i.e. on 6/12/2016 parties to the dispute have appeared before this court and it was ordered that statements of petitioners-accused as well as complainant respondent No.2 be recorded before the Registrar (Judicial). In addition, statement of one Vinay Dixit, one of the Directors of Shiv Sponge Pvt. Ltd. was also ordered to be recorded. The matter was directed to be listed today i.e. 15/12/2016.