ROHIT MATTOO Vs. ASHOK KUMAR RAINA

JUDGEMENT

(1.) Vide this petition under Section 561 -A Cr.P.C., quashing is sought of the complaint under Sections 403, 405, 418, 420, 120 -B RPC titled Ashok Kumar Raina and anr. vs. Rohit Mattoo and ors. as also proceedings in respect thereto pending in the Court of the learned 3rd Additional Munsiff, Jammu.

(2.) Yesterday, it was brought to the notice of the Court that a compromise had been arrived at between petitioner No.1 and the respondents and that in pursuance thereto, the respondents did not wish to pursue the criminal complaint any further and had no objection if the criminal complaint and proceedings in respect thereto were quashed.

(3.) Today, an application has been filed by respondent No.1 duly supported with an affidavit alongwith special power of attorney executed by respondent No.2 in favour of respondent No.1. Perusal of the affidavit reveals of the respondents have settled the dispute inter se the parties and do not wish to press the complaint/proceedings in respect thereto any further and that in view thereof, have no objection if the complaint filed by them was dismissed.