K.S. Rathore , J. - (1.) This criminal misc. petition under Section 482 of Code of Criminal Procedure is filed by the petitioner for quashing the proceedings pending in sessions Case No. 91/2005 (State v. Ravindra Singh & Ors.) , pending before Addl. Sessions Judge (Fast Track) No. 1, Jaipur City, Jaipur for the offence under Section 307 of IPC on the basis of compromise arrived between the parties on 01.02.2008 but the learned trial court below has refused to compound the offence under Section 307 IPC. Learned court below has compounded the offence under Section 323 IPC.
(2.) Heard learned counsel for the petitioner, learned counsel for the complainant-respondent and learned Public Prosecutor and perused the compromise, which has been passed before fast track court.
(3.) Today, one of the complainants Ompal Singh furnished a affidavit to this effect that he has no grievances with the accused petitioner and does not want to prosecute the criminal case against the petitioner under Sections 307, 323 and 324 of IPC.;