ABHIMANYU PANDEY Vs. STATE OF U. P.

JUDGEMENT

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

(2.) This application u/s 482 Cr.P.C. has been preferred for quashing of the entire proceedings, including charge-sheet dtd. 21/4/2018 and cognizance/summoning order dtd. 19/7/2019, of Case Crime No.114 of 2017, under Sec. 498-A, 323, 504, 506, 406, 342 IPC, P.S. Mahila Thana, District Gorakhpur, pending in the court of Additional Chief Judicial Magistrate-IInd, Gorakhpur, on the basis of compromise arrived at between the parties.

(3.) It has been submitted by learned counsel for the applicant that the matter relates to matrimonial dispute and applicant is husband of the opposite party no.2. Several litigations were pending between the parties and in the matter under Sec. 125 Cr.P.C. matter has travelled up to the Apex Court. There both the parties have amicably settled the dispute and compromised all the cases and resultantly a case lodged by opposite party no.2 under provisions of D.V. Act and another case under Sec. 125 Cr.P.C. have already been quashed. It was submitted that the complainant does not want to pursue the impugned proceedings. It was stated that in view of these facts and circumstances, no useful purpose would be served by keeping the impugned proceedings pending and thus, the impugned proceedings may be quashed on the basis of compromise arrived at between the parties.