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Judgment
Petitioners, who are facing trial in FIR No. 0699/2021 dated 24.12.2021 registered at P.S. Mohan Garden under Sections 420/34 IPC, seek quashing of FIR, along with all consequential proceedings arising therefrom.
Learned APP for the State, however, at the very outset informs that since the offence in question was compoundable in nature, when the matter was taken up by the learned Trial Court on 31.10.2025, after recording statement of the complainant, the matter was compounded and as a necessary corollary, the accused have been acquitted of offences under Section 420/34 IPC. Thus, the file has been directed to be consigned to the record room after due compliance and now nothing is pending before the learned Trial Court.
A copy of order dated 31.10.2025 has also been shown which is directed to be taken on record.
Learned counsel for the petitioner has joined the proceedings through video conferencing and confirms the abovesaid development.
In view of the above, since the matter has already been compounded, no further action is required to be passed in the present petition.
Petition stands disposed of in aforesaid terms.