AJAY SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Shailesh Tripathi, learned counsel for the opposite party no.2, learned AGA for the State and perused the record.

(2.) The instant application U/S 482 Cr.P.C has been filed for quashing/staying the proceeding of Case No.8330 of 2018 arising out of case crime No.127 of 2018, under Ss. 498-A, 323, 504, 506, 406, 377 IPC and Sec. 3/4 of D.P. Act, Police Station-Mahila Thana, District-Allahabad along with charge-sheet dtd. 17/9/2018 as well as cognizance order dtd. 3/10/2018 passed by the learned ACJM-II, Jr. Division, Court No.21, Allahabad on the basis of compromise deed dtd. 6/11/2020.

(3.) Learned counsel appearing for the applicants submits that matter was referred to the court below for verification of compromise vide order dtd. 9/6/2022. He submits that parties appeared before the court below and therein the compromise deed was submitted and that too was verified on 28/6/2022. He submits that the parties have come to the amicable settlement and no cause of action survives yet. 5. Learned counsel for the respondents has no objection if the proceedings against the applicants are quashed. This Court is not unmindful of the following judgements of Apex Court: