KARUA @ SHANTIBARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Surendra Kumar Tripathi, learned counsel for the applicants, Sri Deepak Kumar Patel, learned counsel for the opposite party No. 2 and learned A.G.A. for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed for quashing the proceedings of S.T. No. 163 of 2019 arising out of Complaint Case No. 339 of 2017 (Hari Shankar Vs. Karua and Others) under Sec. 147, 323, 325, 504, 506 I.P.C. Police Station- Jagner, District- Agra, pending in the Court of Additional Sessions Judge, Court No. 23, Agra.

(3.) In compliance of the order of this Court a compromise deed was entered into between the parties on 11/7/2022 which was filed before the concerned court below and the same was verified by the court below on 18/7/2022.