FAKEERA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Nuruddin Khan learned counsel for the applicants as well as Syed Shahnawaz Shah learned counsel for the opposite party no.2 and the learned A.G.A. and perused the record.

(2.) This application u/s 482 Cr.P.C. has been preferred seeking the quashing the entire proceedings including summoning order dtd. 7/5/2011 of Complaint Case No.1047 of 2010 ( Imamuddin Vs. Fakeera) under Ss. 147, 323, 504 IPC, Police Station Chandpur, District Bijnor pending in the Court of Civil Judge (J.D.)/ Judicial Magistrate, Chandrpu District Bijnor.

(3.) Learned counsel for the applicants has argued that the compromise between the parties has already been filed as Annexure-6 to the present petition and as the matter has been compromised on 31/8/2019, therefore, the present case be finally decided.