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Judgment
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Anand Pathak, J
The instant petition under Section 482 of Cr.P.C. is preferred at the instance of accused seeking following reliefs:-
" I t is, therefore, most humbly and respectfully prayed that this Hon’ble Court may kindly be pleased to allow this petition and the impugned FIR bearing No.100 of 2021, dated 29.03.2021, under Sections 307 & 34 of IPC registered at Police Station Badarwas, District Shivpuri, final report/chargesheet and entire criminal proceedings, if any, initiated and pending arising thereto may kindly be quashed, on the basis of compromise arrived at inter se parties in the interest of justice."
2 . It is the submission of learned counsel for petitioners and respondents No. 2 and 3 that they have entered into compromise in the case which was registered at the instance of respondents No. 2 and 3 as complainant at Crime No.100 of 2021 under Sections 307 & 34 of IPC at Police Station Badarwas, District Shivpuri. Now they intend to settle the matter.
Learned counsel for respondents opposed the prayer on the ground that looking to the nature of allegations compounding cannot be done. It is a case where petitioners opened fire over victims and they sustained fractures. Medical report supports the allegations of commission of offence.
At this stage, learned counsel for petitioners seeks withdrawal of this petition to appear in the trial where the parties shall proceed as per law.
Prayer noted.
Petition stands disposed of as withdrawn with liberty to participate in the trial as per law.