(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made for quashing of FIR No. 110, dtd. 4/8/2017 and criminal proceedings ensuing therefrom, inter alia, on the ground that the matter has been compromised between the accused-petitioner and the complainant.
(2.) I have heard learned counsel for the petitioners as well as learned Additional Advocate General.
(3.) A perusal of the record demonstrates that there are more than one accused in the FIR in issue. After completion of investigation, the investigation report was filed by the Investigating Agency before the learned Trial Court and pursuant thereto, as learned Trial Court found a prima facie case therein, charges were framed against the accused. Not only this, thereafter the process was undertaken by the learned Trial Court to proceed with the trial of the matter and as of now, the case is fixed for hearing. Now, it is on the basis of a compromise which has been entered into by the complainant with one of the accused, who in turn thereof, has filed this petition under Sec. 482 of the Code of Criminal Procedure.