SANJEEV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally with the consent of the learned counsel for the parties. On perusal of this case, it appears that the complainants and the accused -petitioners both earlier moved an application for compromise under Section 320(2) of Cr.P.C. before this court and vide order dated 25/7/12, this court referred the matter to the Principal Registrar of the bench for verification of the compromise directing both the parties to appear before him.

(2.) The matter was also directed to be fixed for hearing after the opinion is recorded. As per the opinion dated 30/7/12, it is informed that both the parties have settled their disputes voluntarily and amicably and now the complainants do not wish to continue with the proceedings of the criminal case against the petitioners -accused.

(3.) AFTER hearing the learned counsel for the parties and taking into account the law laid down by Hon. Apex Court, in the opinion of this court, continuance of the prosecution in such matters will be a futile exercise which will serve no purpose. Under such a situation, section 482 Cr.P.C. can be justifiably invoked to prevent abuse of the process of law and wasteful exercise by the courts below.