AMBUJ TRIVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Desh Deepak Verma, the learned counsel for applicants, learned A.G.A. for the State and perused the record. The instant applicants under Sec. 482 Cr.P.C. has been moved by the applicants namely, Ambuj Trivedi, Arun Trivedi and Pushplta Trivedi with a prayer to quash the charge sheet arising out of Case Crime No. 718 of 2019, under Ss. 498-A, 323, 504, 506 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Kotwali, District Barabanki and also quash the entire proceedings in Case No.1683 of 2020, State Vs. Ambuj Trivedi and others, in the light of compromise which is verified by the learned Chief Judicial Magistrate, Court No. 18, Barabanki vide report dtd. 1/11/2022 pending before it.

(2.) Learned counsel for the applicants submits that in compliance of the order dtd. 20/10/2022 passed by a coordinate Bench of this Court in Application under Sec. 482 Cr.P.C. No. 7574 of 2022, the applicants filed compromise deed dtd. 1/10/2022 before the court of learned Chief Judicial Magistrate, Court No. 18, Lucknow and the concerned court vide its order dtd. 1/11/2022 verified the said compromise in presence of the applicants and opposite party Nos. 2 and 3, copy of which is annexed as Annexure-5 to the affidavit filed in support of the present application.

(3.) Learned A.G.A. has submitted that since parties have entered into compromise, which has also been verified by the court below, therefore, no useful purpose would be served if the proceedings of the aforesaid case go on further.