MOHD. ASIF Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Government Advocate for the State and Sri Awadhesh Kumar Tiwari, Advocate holding brief of Sri Navin Kumar Pandey, learned counsel for the opposite party No.2.

(2.) The instant petition has been filed under Sec.482 Cr.P.C. for quashing of the entire proceedings of Case No.292 of 2016 (State vs. Mohd. Asif) of Crime No.102 of 2015, under Ss. 498-A, 323 and 504 I.P.C. and Sec.3/4 of Dowry Prohibition Act, Police Station-Talkatora, District-Lucknow, pending in the Court of Additional Chief Judicial Magistrate-VI, Lucknow, Complaint Case No.1068 of 2015 (Asma Bano vs. Mohd. Asif), under Sec.12 of Domestic Violence Act and Complaint Case No.604 of 2018, under Sec.494 I.P.C., Police StationTalkatora, District-Lucknow, pending in the Court of Additional Chief Judicial Magistrate-VI, Lucknow.

(3.) This Court vide order dated 28/10/2021 has directed the parties to appear before the learned court below on 11/11/2021 for verification of the compromise entered into between the parties.