MICHHU Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing the criminal proceedings in Special Sessions Trial No. 69/2014, which is pending in the Court of Special Sessions Judge (Atrocities) Gwalior.

(3.) IT is submitted by the learned counsel for the parties that parties have settled their dispute and filed application (I.A.No. 9330/2014) under Section 320 of Cr.P.C. for compromise.