R.C.KHULBE,J. - (1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire criminal proceedings pending between the parties before the Court below.
(2.) The parties have filed the above- numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.
(3.) Learned counsel for the State opposed the compounding application.;