SONVIR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and Sri Vipin Chandra Pandey, learned counsel for opposite party No. 2.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing the charge sheet dtd. 10/3/2021, arising out of Case Crime No. 416 of 2020 (State vs. Sonveer and others), under Ss. 323, 324, 325, 307, 504 IPC, P.S. -Malpura, District -Agra, pending in the Court of Additional Chief Judicial Magistrate, Court No. 1, Agra.

(3.) Learned counsel for applicants submitted that applicants and opposite party No. 2 are resident of same village and an scuffle took place between them, due to which, criminal proceeding have been initiated from both the sides. Ultimately, parties have entered into compromise and no dispute is remain between them as on date. He further submitted that applicants have no criminal history. Therefore, in light of compromise, present proceeding may be quashed.