(1.) The petitioner, who stands convicted in the trial for the FIR captioned above, has come up before this Court under Sec. 482 CrPC for quashing the judgment of conviction, sentence, charges, and the FIR, based on the compromise with the victim.
(2.) The gist of the allegations against the petitioner is that he gave a dang blow on the left thigh of the complainant.
(3.) The petitioner and the victim have entered into an out of Court compromise. They have annexed the copy of the no objection affidavit of the complainant with this petition as Annexure A-1.