BHAGWAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed in Court today, is taken on record.

(2.) Heard learned counsel for the applicants, learned counsel for opposite party nos. 2 and 3 and learned AGA for the State.

(3.) By means of the instant application under Section 482 Cr.P.C. the applicants have prayed for quashing the order dated 05.12.2019 passed by learned Additional District and Sessions Judge, Court No. 17, Aligarh in session trial no. 1038/2010 arising out of charge-sheet dated 01.10.2009, which was submitted in case crime no. 548/2009, u/s 147, 323, 504, 506, 308 I.P.C ., P.S. Khair, District Aligarh as well as entire proceedings of the aforesaid case on the basis of the compromised arrived at between the parties.