- (1.) The present petitioner, who has been charge-sheeted under Section 326 of the Indian Penal Code has approached this Court for quashing of the same on the ground the matter has been settled out of Court by and between the parties. In this connection a joint compromise petition has been filed by the petitioner as well as the opposite party no. 2 herein, the defacto-complainant of the case. The petitioner, the defacto-complainant of the case as well as the victim were all personally present in Court. The factum of compromise has not been disputed by either of the parties.
(2.) In view of the fact, the parties have settled their disputes out of Court and the defacto-complainant/opposite party no. 2 herein is no longer desirous to pursue the criminal case instituted on his complaint and the victim has also no grievance against the petitioner, in my opinion, no useful purpose will be served by allowing this criminal case to continue as there will be no chance of the same to reach to its logical conclusion. Accordingly, this application stands allowed and the impugned charge-sheet is quashed. Criminal Section is directed to deliver urgent Photostat certified copy of this Judgement to the parties, if applied for, as early as possible.;