ASHWANI DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri J.B. Singh, learned counsel for the applicants, Sri Ajay Kumar, learned counsel for the opposite party no. 2 as well as learned A.G.A. for the State and perused the record.

(2.) This application u/s 482 Cr.P.C. has been preferred seeking the quashing the entire proceedings of Complaint Case No. 680 of 2016 (Old No. 1171 of 2013) (Ram Prasad Vs. Ashwani Dubey & Ors.;), under Ss. 323, 452, 506 and 504 I.P.C., P.S. Chandwak, District Jaunpur, pending in the Court of learned Judicial Magistrate-I, District Jaunpur.

(3.) Learned counsel for the applicants has argued that the parties have entered into compromise on 14/11/2019. He further argued that in compliance of order of this Court dtd. 15/12/2020, the parties have appeared before the learned Judicial Magistrate-I, Jaunpur for verification of the compromise entered between them. Thereafter, the learned Judicial Magistrate-I, Jaunpur vide order dtd. 4/2/2021 verified the compromise between the parties, copy of the compromise deed and verification order of the learned court below has collectively been filed as Annexure S.A.-2 to the supplementary affidavit, therefore, the present case be finally decided.