SUJEETA AND OTHERS Vs. SATPAL

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the complaint No. 130/01/2011 dated 21.1.2011 under Section 148, 149, 323, 324, 325, 506, 34, 177, 182, 216, 218, 219 of the Indian Penal Code ('IPC' for short) (Annexure P-1) on the basis of compromise dated 25.9.2012 (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that both the parties had lodged criminal complaints against each other and now with the intervention of relatives and friends, they have amicably settled their disputes.

(3.) Respondent is present in person along with his counsel and has admitted the factum of compromise and the contents of his affidavit (Annexure P-2). Respondent has further stated that he shall not pursue the complaints given by him against the higher officials of petitioner No.1. He has further stated that he has no objection if the complaint in question is ordered to be quashed.