AJAY KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Ajay Kumar Jagdish, learned counsel for the opposite party No. 2 filed short counter affidavit, is taken on record.

(2.) Heard Sri Ram Kumar Dubey learned counsel for the applicants, Sri Ajay Kumar Jagdish learned counsel for the opposite party no.2, learned A.G.A. for the State and perused the record.

(3.) The present application under Section 482 Cr.P.C. has been filed to quash the impugned charge sheet dated 09.01.2016 as well as the entire criminal proceeding of Criminal Case No. 5224 of 2017 (State Vs. Ajay and others), under Section 363 and 366 I.P.C., arising out of Case Crime No. 617 of 2015 in terms of compromise dated 04.03.2020 arrived between the parties, pending in the Court of learned Chief Judicial Magistrate, Hasanpur, District- Amroha.