LAWS(ALL)-2010-7-59

RAJESH KUMAR Vs. STATE OF U P

Decided On July 13, 2010
RAJESH KUMAR Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) By means of this petition under Section 482 Cr.P.C, the petitioner has prayed for quashing the proceedings in Case No. 14385 of 2006(new Case No. 2100 of 2007) relating to Case Crime No. 374 of 2002 under Sections 498-A, 323, 504 and 506 I.P.C., P.S. Dhumanganj, District Allahabad, pending in the Court of Additional Chief Judicial Magistrate, Allahabad.

(3.) This matter was referred for mediation through Mediation Centre and, as submitted by learned counsel for the applicants, either parties entered into compromise. It is submitted by learned counsel for the applicants that, as settled between the parties, a Bank Draft of Rs.3,00,0007- has already been given to wife of the applicant Smt. Rita Gupta and it was also agreed upon that no further legal proceedings either of civil or criminal nature would proceed against the applicants.