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Judgment
The petitioner No.2, petitioner No.1, Occupier, M/s. Mandovi Motors Private Limited and proposed respondent No.2 are present before the Court. The petitioners and proposed respondent No.2 have filed an application along with affidavits of petitioners and respondent Nos.2 for compounding the offence under Section 528 read with Section 359(2) of Bharatiya Nagarik Suraksha Sanhita along with Memorandum of Settlement, copy of Aadhaar card of petitioners and respondent No.2 are produced before the Court.
Learned counsel appearing for the petitioners would submit that employment is also given to wife of deceased i.e., proposed respondent No.2 and she is working and to that effect, verifying affidavit is also filed before the Court. The copy of letter of appointment is also produced along with the petition at page No.52 of the petition and the same is also not denied by respondent No.2 and she is working in the same institution.
Having taken note of said submission and material on record, permitted to compound the offence. Hence, I.A.No.1/2026 for compounding the offence is allowed, the proceedings initiated against the petitioners herein, is hereby quashed.