BANWARI LAL SHARMA,J. - (1.) Learned Counsel for petitioners submits that earlier when the Misc. Petition was filed only injured complainant was arrayed as respondent no. 2. He submits that there are four injured persons and only one was impleaded, now he may be allowed to implead rest of the injured persons who are victims in this matter. On his oral prayer, he is allowed to implead rest of the injured persons/victims. He submitted amended cause title which is taken on record.
(2.) Office is directed to place it at appropriate place in the file.
(3.) Learned Counsel for petitioners submits that petitioners/accused and respondent no. 2 to 5 are cousins and the dispute between them is in regard to public way, cross cases were lodged by both the parties, FIR No. 302/2011 at Police Station Vishwakarma, Jaipur (North) was lodged by the petitioner party and FIR No. 301/2011 was lodged by the respondent no. 2/complainant, the dispute has already been settled amicably by the parties and compromise has already been submitted in both the cases, since criminal case initiated on the basis of FIR No. 302/2011, Police Station Vishwakarma for offence punishable under Section 325 I.P.C., which is compoundable, therefore compromise has been verified and attested by the Trial Court and complainant party persons have already been acquitted on the basis of compromise.;