MANISH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the summoning order dtd. 1/6/2020 and charge sheet No. 50 of 2019, dtd. 13/10/2019 as well as the entire proceedings of Criminal Case No. 187 of 2020 (State Vs. Manish and other), arising out of Case Crime No. 0043 of 2019 , under Ss. - 498A, 323, 504 I.P.C. and 3/4 of DP Act, Police Station- Mahila Thana (Safai), District- Etawah, pending in the court of learned ACJM-V, Etawah.

(3.) Learned counsel for the applicants submits that this court vide order dtd. 27/4/2022 had referred the matter to the Mediation and Conciliation Centre of this Court. A settlement/agreement had been arrived at on 22/1/2023 between the parties. A copy of the same is on record. Perusal of the settlement/agreement thus reached reveals that the parties have amicably settled their dispute and further agreed to withdraw the cases between them. The said fact has been mentioned in para 7 and 8 of the settlement/agreement dtd. 22/1/2023. Paragraph 7 and 8 of the said report reads as under: