DEVI DAS KASYAP Vs. STATE OF U P

JUDGEMENT

(1.) THE present application under section 482 Cr.P.C. has been filed with the prayer to quash the entire proceeding of complaint case no.1560 of 2012, under sections 498 -A IPC and 3/4 D. P. Act, P.S. Ijjatnagar, District Bareilly.

(2.) HEARD learned counsel for the applicants, learned AGA for the State and perused the record.

(3.) LEARNED counsel for the applicants submitted that due to some misunderstanding, first information report was lodged. He further submitted that if the matter will be referred to Mediation and Conciliation Centre then there is chances of compromise in between the parties.