SANJEEV KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Noor Ahmad, learned counsel holding brief of Sri Rajiv Sisodia, learned counsel for the applicants and Ms Ruchi Mishra, State Law Officer for the State.

(2.) Present application under Sec. 482 Cr.P.C. has been filed for quashing the entire proceeding of Case No. 616 of 2022, arising out of Case Crime No. 274 of 2021, (State vs. Sanjeev and others), under Ss. -147, 452, 323, 325, 354, 504, 506 I.P.C., Police Station Thana Bhawan, pending in the court of Judicial Magistrate, Shamli as well as chargesheet no.305 of 2021 dtd. 26/11/2021.

(3.) Contention of learned counsel for the applicants is that both the parties have settled their dispute amicably and a written compromise was also entered into between them.