- (1.) Learned counsel for both the parties are present.
(2.) Learned counsel for the applicant has filed an affidavit today to bring on record the compromise entered into between the parties and the order passed by the learned A.C.J.M., Pilibhit on the said compromise which shows that the said compromise has been duly verified and accepted by the learned trial court. He prays that in view of the facts as mentioned in the said compromise the continuance of criminal proceedings are nothing but a futile exercise and the same may be quashed.
(3.) Learned counsel for opposite party no. 2 has no objection but learned A.G.A. has opposed on the ground that the offence under Section 498-A I.P.C. being non compoundable, the matter cannot be settled by way of compromise.;