BHANU PRATAP SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for applicant, learned A.G.A. for State and perused the record.

(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of summoning order dated 03.01.2012 as well as entire proceedings in Criminal Complaint Case No. 2311 of 2011 (Arun Kumar Chaturvedi Vs. S.P. Goel and others), under Sections 406 , 418 , 419 , 420 , 120-B I.P.C., Police Station Gudamba, District Lucknow pending in the Court of Additional Chief Judicial magistrate, Court No. 30, Lucknow.

(3.) Counsel for applicant relied on a settlement and contended that therein it was mentioned that complainant shall withdraw the complaint but the same has not been withdrawn, therefore, it should be dismissed. This Court, therefore, has to examine whether at this stage, proceedings can be quashed or not.