HARBANS LAL,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. seeks quashing of criminal proceedings pending before the Court of learned Addl. Sessions Judge (Fast Track) Kama, Distt. Bharatpur in Sessions Case No. 76/02 for the offence under sections 147, 148, 447, 307, 307/149 IPC.
(2.) Briefly stated, the relevant facts are that on the report of the complainant an F.I.R. No. 51/97 was registered against the accused petitioners for the offence under sections 147, 148, 149,323,447,324 and 307 IPC. After investigation challan was filed in the Court below and the case was committed to the Court of Addl. Sessions Judge (Fact Track) Kama, Distt. Bharatpur. The parties have after seeking permission of the trial Court, compounded the offences under Sections 323, 324, I.P.C. and the accused petitioners have been acquitted of these charges on the basis of the compromise but they are facing trial on charges which are not compoundable. They have, therefore, invoked the inherent jurisdiction of this Court for quashing the criminal proceedings pending against them for other charges on the ground that they have amicably settled their dispute out of Court.
(3.) I have heard learned counsel for the parties.;