- (1.) The defects pointed out by the Registry are waived.
(2.) This criminal misc.petition u/S.482 Cr.P.C. has been filed for quashing of FIR No.11/2014 dated 24/05/2014 registered at Police Station G.R.P., Udaipur for offence u/Ss.341, 323, 354 and 392 IPC lodged at the instance of complainant-respondent No.2 but during the pendency of the criminal proceedings, a compromise was arrived at between the parties on 11/08/2014 and parties filed compromise (Ann.4) before this Court.
(3.) Both the parties are present in person in token of the compromise having been taken place between them. They have also appended their signatures in the court file and have been identified by their respective counsel.;