SANDEEP SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) During pendency of this petition filed under section 482 of Cr.P.C., the petitioner and the complainant have jointly filed application under section 320(2) of the Cr.P.C. which was registered as I.A. No.1405/2019 stating that the dispute between the parties has been resolved and they are not inclined to pursue the matter any more.

(3.) This Court, vide order dated 26.02.2019, had directed the parties to appear before the Principal Registrar of this Court for recording their statements and for verification of factum of compromise. The Principal Registrar has submitted his report on 27/02/2019 and verified the compromise. The report states that the parties have arrived at compromise voluntarily without any threat, inducement and coercion. It further states that as per Section 320 of Cr.P.C. the offence under Section 452 and 354 of IPC are not compoundable.