BINTU SAINI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material on record.

(2.) The present 482 Cr.P.C. application has been filed for quashing the proceedings of Criminal Case No. 2123 of 2022 (State Vs. Bintu Saini and others) arising out of Case Crime No. 371 of 2022 under Ss. 406, 417, 342, 506 I.P.C. Police Station Thakurdwara, District Moradabad pending before learned Judicial Magistrate, Thakurdwara, District Moradabad as well as to quash the charge sheet dtd. 21/9/2022 pursuant to the compromise entered into between the parties.

(3.) Learned counsel for the applicants has contended that the applicants has earlier filed an application under Sec. 482 No. 28083 of 2023 (Bintu Saini Vs. Vs. State of U.P. and others) seeking same reliefs as sought in the instant applicant and the coordinate Bench of this Court vide order dtd. 20/11/2023 had disposed of the said application with a direction to the concerned trial Court to verify the compromise and after verification, the parties were given liberty to seek quashing of the proceedings. He further submits that pursuant to the earlier order dtd. 20/11/2023, the compromise has been verified by learned Judicial Magistrate Thakurdwara, District Moradabad, copy of which is at page no. 60 of the paper book.