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Judgment
Kanwaljit Singh Ahluwalia, J.—Present petition was filed u/s 482 Cr.P.C. for quashing of criminal complaint (Annexure P-1) dated 12th December, 2005 along with the summoning order (Annexure P-2) dated 9th August, 2006, whereby the petitioners were summoned to stand trial by the Court of Sub Divisional Judicial Magistrate, Guhla, District Kaithal for offences punishable under Sections 406 and 498-A IPC.
On July 6, 2007, a Coordinate Bench had passed the following order:
Learned counsel for the petitioners states that compromise has been effected between the parties but it will take quite sometime to complete the formalities pursuant to the compromise. He states that the present petition may be adjourned sine die. Learned counsel for the complainant-respondent No. 2 expresses ignorance about the compromise.
In view of the submission of learned counsel for the petitioners, the instant petition is adjourned sine die. It may be got listed if and when desired by the petitioners.
Today case has been called twice, but nobody has caused appearance on behalf of the petitioners. Therefore, it can be safely inferred that due to the compromise arrived at between the parties, the trial arising out of the criminal complaint may have concluded, and that is why there is no representation on behalf of the petitioners.
Hence, no further directions are called for and the present petition is disposed of.