- (1.) Respondent No.2 had filed a complaint in the Court of Chief Judicial Magistrate, Rewari against the petitioners under Sections 323/341/342/367/506, 216 & 217 IPC and Section 3 of SC/ST Act. As per the petitioners, this was on account of some dispute in respect of employment of complainant-respondent No.2. The copy of the complaint is annexed with the petition as Annexure P-1. The complainant has already examined interested witnesses in the preliminary evidence and on the basis thereof, the petitioners have been summoned under Sections 323/341/342/367/506, 216 & 217 IPC and Section 3 of SC/ST Act by order dated 27.1.2011. Grievance of the petitioners is that they have been wrongly summoned without appreciating allegations and also the fact that the allegations are vague and not prima facie established.
(2.) During the pendency of the case, the parties have entered into mutual compromise and have amicably resolved their dispute voluntarily without any pressure. The parties have entered into a written compromise on 16.7.2011 in the presence of the respectables and have decided to resolve the dispute between them. Copy of the mutual compromise has also been placed on record as Annexure P-3. The complainant has also filed an affidavit dated 16.7.2011 duly attested by the Notary. On this basis, the petitioners have filed this petition under Section 482 Cr.P.C. for quashing of the complaint.
(3.) Notice was issued. Counsel for the respondentcomplainant has appeared. He has placed before me a copy of the reply, which is taken on record. State counsel also hands over a copy of reply on behalf of the State. The same is also taken on record.;