- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of application/complaint dated 22.4.2002 titled as Case No.191 of 2005) (Annexure P2) as well as all the subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioner has submitted that the petitioner-Sadhu and respondent No.2-Krishna are closely related to each other. Now, with the intervention of relatives and friends, parties have arrived at a compromise. Complainant has transferred the land in dispute in favour of the wife of the petitioner. Complainant has executed affidavit (Annexure P5) with regard to the compromise effected between the parties.
(3.) None has appeared on behalf of respondent No.2 despite service.;