JITENDRA SINGH Vs. STATE

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for seeking permission for compromise in Criminal Regular Case No. 225/2004 for offence under Ss. 147, 148, 149 and 120-B IPC.

(2.) Counsel for the petitioners submits that the matter has already been compromised between the parties and it is borne out from the compromise that respondent No. 2 complainant is not inclined to proceed further in the matter. Counsel has placed reliance on a decision of Supreme Court in the case of Gian Singh v. State of Punjab and Anr. [(2012) 10 SCC 303]. In these circumstances, the criminal proceedings against the petitioners in offence under Ss. 147, 148, 149 and 120-B IPC may be quashed.

(3.) Counsel for the respondent No. 2 complainant concurs the fact of compromise and submits that in view of the compromise, the respondent No. 2 complainant does not want to proceed further in the matter.