RANJEET SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Krishna Kumar Shukla, learned counsel for the applicants, Sri Sanjay Kumar Tripathi, learned counsel appearing for the first informant and Sri Brijesh Kumar Dwivedi, learned AGA for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing the entire proceeding of Case No. 3357 of 2022 (State vs. Ranjeet and others), under Ss. 420, 406, 294, 506 I.P.C. and Sec. 66(D) of I.T. Act, arising out of Case Crime No. 383 of 2022, Police Station- Fateh Ganj, District- Bareilly, pending in the Court of Chief Judicial Magistrate, Bareilly as well as cognizance order dtd. 16/6/2022, passed by Chief Judicial Magistrate, Bareilly.

(3.) Learned counsel for the applicants submits that both the parties have entered into compromise and settled their dispute amicably which was also reduced in writing. A copy of written compromise was also filed before the Court below. On the basis of that compromise, it has been requested that the entire proceeding of the aforesaid case may be quashed.