BAHORI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nishant Srivastava, Advocate holding brief of Sri Rizwanul Haque Ansari, the learned counsel for the applicant and Sri Rishikesh Verma, the learned A.G.A appearing on behalf of the State.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has sought quashing of the summoning order dtd. 18/8/2022 and the proceedings of Compliant case No. 100/2018, under Sec. 376, 506 I.P.C (Sushila Devi Vs. Bahorilal) which is pending in the Court of Additional Chief Judicial Magistrate-I, District Kheri, on the ground that the parties have entered into a settlement claiming for closer of the criminal proceedings instituted by the opposite party no.2 against him.

(3.) The opposite party no.2 had filed an application under Sec. 156 (3) Cr.P.C on 23/2/2016 alleging that when she had gone to attend call of nature at about 6:00 am on 9/2/2016 towards in a grave situated towards a north of a village, the applicant assaulted her with a butt of a pistol and raped her after threatening her. When she got herself freed and raised a hue and cry, Raja Ram and Lalla etc. reached on the spot and thereafter the applicant ran away. On the aforesaid application, an F.IR. No. 160 of 2022 was registered on 8/3/2022.