MOHD.HAROON Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned Additional Government Advocate for the State.

(2.) The applicants have approached this Court by way of moving an application under section 482 Cr.P.C. and have prayed for quashing the proceedings of Criminal Case No. 1075 of 2011 (State vs Mohd Haroon and others) arising out of Case Crime No. 441 of 2009, under sections 324, 323, 326, 504 and 506 IPC, PS Nawabganj, district Bareilly pending before the Judicial Magistrate, Nawabganj, Bareilly.

(3.) The only ground on which the quashing of the criminal proceedings has been prayed is that the applicants have entered into compromise with Umakant, injured in the case. A joint affidavit showing the compromise between the parties has been filed as annexure-4 to the present application.