VIJAY BISHNOI,J. - (1.) Mr. J.D.S. Bhati puts in appearance on behalf of respondent No.2. Service is complete.
(2.) With the consent of learned counsel for the parities the matter is heard today itself.
(3.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been preferred by the petitioners with the prayer for terminating the criminal proceedings pending against them before the Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act Cases, Hanumangarh (hereinafter to be referred as 'the trial court') in Criminal Case No.59/2016 on the basis of compromise arrived at between the petitioners and the respondent No.2.;