WAHID ALI KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the order dated 11.03.2016 passed by Judicial Magistrate, Badaun as well as further proceeding of Complaint Case No.701 of 2015 under sections 323, 504, 147 IPC, Police Station-Sahsawan, District-Badaun pending in the court of learned Civil Judge,(Junior Division)/Judicial Magistrate,Sahsawan, Badaun.

(3.) Learned counsel for the applicant submitted that the contesting parties are siblings of late Murad Ali. Now, the parties have come to terms and have buried their differences and disputes. Therefore, no useful purpose would be served to keep the matter alive and pending. Learned counsel for the applicants has drawn the attention of the Court to Annexure-1 to the counter affidavit filed by opposite party no.2 by which both the parties have sorted out their differences and disputes. This fact of compromise has been confirmed and nodded in affirmative by the counsel for the opposite parties and has been jointly submitted that there would be no harm and error and would be in the interest of justice that the proceedings may be quashed in the light of the compromise.