NITESH JAISWAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Deepak Kumar Singh, learned counsel for the applicants, Shri Vishal Agarwal, learned counsel for the respondent no. 2 and gone through the record.

(2.) The present petition under Sec. 482 Cr.P.C. has been filed to quash the criminal proceedings of Criminal Case No. 344 of 2021 in pursuant to the impugned Charge Sheet No. 01 dtd. 31/5/2021 arising out of Case Crime No. 102 of 2021, under Ss. 498A, 323, 377, 504 and 506 IPC and under Ss. 3/4 of the Dowry Prohibition Act, Police Station Khuldabad, District Prayagraj pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 7, Allahabad.

(3.) Learned counsel for the petitioners has stated that the parties have amicably settled their dispute and have entered into a compromise on 4/3/2022.