MANOJ KUMAR GARG, J. - (1.) The instant misc. application has been filed for correction/modification in the order dated 15.12.2020 passed in S.B. Criminal Misc. (Pet.) No.3709/2020.
(2.) Counsel for the applicant submits that in the order dated 15.12.2020 inadvertently it has been mentioned that the compromise has arrived between the petitioners and respondent No.2, whereas factual position is that the respondent No.2 (the SHO concerned) and the petitioners had never entered into any compromise and rather the victim family of the deceased have settled the matter. Therefore, the necessary correction may be made.
(3.) Having considered the submissions on behalf of the applicant, the present misc. application is allowed. The order dated 15.12.2020 passed in S.B. Criminal Misc. Petition NO.3709/2020 is hereby modified and be read as under: "This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the FIR No.308/2020 registered at Police Station Makrana, Distt. Nagaur for the offence under Sections 287, 337, 304-A IPC and all the consequential proceedings qua the petitioners. Learned counsel for the petitioners has submitted that the family members of the deceased and the petitioners have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioners for the offences punishable under Sections 287, 337, 304-A IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioners for the aforesaid offences because the same may derail the compromise arrived at between the parties Mr. Rakesh Chotia learned counsel appearing for the family members of deceased, has admitted that the parties have already entered into compromise and resolved their dispute amicably and thy do not want to press the charges levelled against the petitioners in relation to offences punishable under Sections 287, 337, 304-A IPC. ;