- (1.) THIS Misc. petition under Section 482 Cr.P.C. has been filed for quashing the proceedings in Criminal case no.235/2010 for offence u/ss 467 468,471 and 120 -B IPC.
(2.) AFTER lodging of the FIR with the efforts of well -wishers of both the parties arrived to an amicable settlement. The dispute which has been narrated in the FIR arises out of commercial transaction and it can be brought to an end through composition of the offence, hence the prayer of the petitioner is that FIR be quashed.
(3.) THE learned counsel for the respondent no.2 also agreeable to the same situation and both the parties have filed an agreement deed which was verified by the Deputy Registrar (Judl.). An application seeking permission from the Court for compounding the offences against the petitioners was filed along with the compromise. Learned Trial Court vide impugned order dated 1.11.2013 accepted the compromise in respect of offence under Sections 419 and 420 IPC and granted permission to the parties to compound the said offence, but learned trial court declined to attest the compromise for offence under Sections 467 468,471 and 120 -B IPC because as per Section 320 Cr.P.C., said offence is not compoundable.;