Nisha Gupta, J. - (1.) This misc. petition under Section 482 Cr.P.C. has been filed for quashing the proceedings pending before the trial Court in Criminal Case No. 226/2011 for the offences under Sections 420, 467, 468 and 120 B I.P.C.
(2.) The contention of the present petitioners is that the private respondent filed the compromise for quashing the proceedings pending before the trial Court and prayed that now no dispute remained between the parties but the trial Court vide order dated 10.8.2011 refused to compound the offence on the ground that the offences are non-compoundable.
(3.) The learned counsel for the petitioners has submitted that now the parties have settled the issues and there was only property dispute between the parties which was settled now and when the compromise has been arrived. at between the parties, no fruitful result will come out in continuation of the proceedings.;