Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) By way of this criminal misc. petition under Section 482 Cr.P.C., the accused-petitioners have come to this Court against the order dated 29.10.2015 passed by Additional Chief Judicial Magistrate No.4, Kota and to quash the Criminal Case No.6/2014 pending before the aforesaid trial Court for the offences punishable under Sections 420, 448, 260, 467, 468, 471 & 120-B IPC.
(3.) It was jointly submitted by the learned counsel for the parties that due to some misunderstanding the respondent-complainant lodged the report, but the parties have entered into compromise and amicably settled their dispute. It was further submitted that the dispute is between private parties and the case is wholly covered by the principle of law laid down by the Larger Bench of Hon'ble Supreme Court in the case of Gian Singh v. State of Punjab & Anr-reported in 2012 Cr.L.J. (SC) 4934 and in the case of Dimpey Gujral v. Union Territory through Administrator, U.T. Chandigarh & Ors. reported in 2013 Cr.L.J. (SC) 520 , and the criminal case is liable to be quashed on the ground of compromise arrived between the parties although the offences are not compoundable.;