SATISH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 07.03.2012 as well as summoning order dated 02.04.2013 passed in Case No. 2963 of 2013, arising out of Case Crime No. 946A of 2011, under Section 504 I.P.C., P.S. Gomti Nagar, District Lucknow.

(3.) Learned counsel for the applicant and learned counsel for opposite parties jointly submit that the parties have entered into compromise on 18.03.2020.