- (1.) The present petition under Section 482 Code of Criminal Procedure has been moved for quashing of complaint No. 131 dated 29.3.2005 under Sections 323, 506, 504, 148, 149, 452, 120-B IPC and judgment of conviction and order of sentence passed by Judicial Magistrate Ist Class, Dasuya as well as subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The brief facts relevant in the present petition are that the complaint in question was filed by Respondent No. 2. The Petitioners were convicted in the said complainant. Thereafter, the Petitioners filed an appeal against their conviction before the appellate Court and the same is pending. During the pendency of the appeal, both the parties have entered into a compromise with the intervention of respectable of the village.
(3.) The parties are present in the Court alongwith their respective counsel. Learned Counsel for Respondents No. 2 has placed on record the affidavit of Respondents No. 2 authenticating the compromise. As per the said affidavit, Respondent No. 2 has no objection if the FIR in question is quashed.;