MOHD ADIL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for opposite party no. 2 and learned AGA for the State.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings, including charge-sheet dtd. 22/12/2022, of criminal case No. 21196 of 2021, arising out of case crime no. 169 of 2021, under Ss. 498A, 323, 504, 506, 427 IPC, Sec. 3/4 of D.P. Act and Sec. 4 of Muslim Women (Protection of Rights on Marriage) Act, P.S. Lohamandi, District Agra, pending in the court of C.J.(J.D.), Court No. 6, Agra, on the basis of compromise arrived at between the parties.

(3.) It has been argued by the learned counsel for the applicants that applicant no. 1 is husband of opposite party no. 2 and applicant nos. 2 and 3 are family members of applicant no. 1. It was submitted that the matter relates to matrimonial dispute and that now both the parties have amicably settled the dispute and the complainant of the case does not want to pursue this case. It was further submitted that the compromise, filed by the parties before the trial court concerned, has already been verified by the court concerned, copy of which is also on record and thus, proceedings may be quashed on the basis of compromise arrived at between the parties.