- (1.) The applicants have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. with prayer to quash the entire proceedings of Case No. 1365 of 2012 (State Vs. Pankaj Chaudhary and others), arising out of Case Crime No. 772 of 2011, under Sections 452, 323, 504, 506 I.P.C., P.S. Kasna, District Gautam Buddh Nagar, on the basis of a compromise executed between the applicants and opposite party no. 2.
(2.) Heard learned counsel for the parties and perused the record.
(3.) Brief facts of the case are that a civil dispute arose between the parties in respect of some landed property, which also gave rise to lodging of an F.I.R. by opposite party no. 2 against the applicants under the aforesaid sections. However, good sense prevailed between the parties and they entered into a compromise before Delhi High Court Mediation and Conciliation Centre on 10.01.2014. An application for compounding the offence was filed before the Court of Chief Judicial Magistrate-II, Gautam Buddh Nagar, but the court below did not take cognizance of that application on the ground that Section 452 I.P.C. is a non-compoundable offence. The applicants have approached this Court for quashing the criminal proceedings on the basis of the fact that compromise between the parties has taken place and now there is no dispute left between them.;