KOMAL BISHNOI Vs. ARCHANA BISHNOI

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seek to quash the proceedings of Misc. Criminal Case No.193 of 2010, Smt. Archana Bishnoi vs. Komal Bishnoi, u/s 125 of Cr.P.C., pending in the court of Judge Family Court, Udham Singh Nagar Camp at Kashipur and the order dated 05.3.2014 passed by Judge Family Court, Udham Singh Nagar campt at Kashipur in Misc. Criminal Case No.336 of 2013, Komal Bishnoi vs. Smt. Archana Bishnoi, u/s 126 (2) Cr.P.C.

(2.) A compounding application being CRMA No.1819 of 2017 is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Ms. Archana Bishnoi (complainant) is present in person, duly identified by her counsel Mr. Rajendra Tamta, Advocate. Mr. Komal Bishnoi (applicant) is also present in person, duly identified by his counsel Mr. Atul Kumar Bansal, Advocate.

(3.) Since the parties have entered into compromise and want the proceedings to be dropped, therefore, on the basis of amicable settlement of dispute between the parties, who are present in person, the proceedings of Misc. Criminal Case No.193 of 2010, Smt. Archana Bishnoi vs. Komal Bishnoi, u/s 125 of Cr.P.C., pending in the court of Judge Family Court, Udham Singh Nagar Camp at Kashipur and the order dated 05.3.2014 passed by Judge Family Court, Udham Singh Nagar campt at Kashipur in Misc. Criminal Case No.336 of 2013, Komal Bishnoi vs. Smt. Archana Bishnoi, u/s 126 (2) Cr.P.C, are hereby set-aside.