KHURSHID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. Perused the record.

(2.) This application u/s 482 Cr.P.C . has been filed with the prayer to quash the charge sheet dated 27.5.2015 as well as entire proceeding of Criminal Case No.3540/9 of 2015 ( State vs. Khursheed and others ), u/s 498A, 323, 504, 506, 376, 511, 120-B I.P.C . and Section 3/4 of D.P. Act, P.S.-Delhi Gate, District-Meerut, pending before Additional Chief Judicial Magistrate, Court No.1, Meerut.

(3.) In order to explore the possibility of an amicable settlement between the parties, the matter was referred to Mediation Centre vide order dated 02.8.2016. The report of Mediation Centre dated 20.10.2016 reveals that the aforesaid attempt has resulted in a mutual settlement between the parties on their own terms and conditions. The settlement agreement dated 20.10.2016 arrived at between the parties is annexed along with the paper-book.