RAJ KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Abhishek Gupta, learned counsel for the applicants and Sri Kamlesh Kr. Tripathi, learned A.G.A. for the State.

(2.) The instant application has been filed seeking quashing of the entire proceeding of Complaint Case No. 17670 of 2022 (Smt. Meena vs. Rajesh and others), under Ss. 498-A, 323, 504 I.P.C. and Sec. 3/4 D.P. Act, P.S. Hapur Dehat, District Hapur, including the summoning order dtd. 7/8/2023 and bailable warrant order dtd. 27/2/2024.

(3.) Contention of learned counsel for the applicants is that the applicants are elder brothers of the husband of opposite party No.2 and on the basis of general allegations they have been falsely implicated. It is further submitted that now a written compromise dtd. 4/10/2024 has been entered into between opposite party No.2 and her husband and as per that compromise, parties have decided to live separately and also to withdraw all the criminal cases, filed against each other.