MOHD. MOMIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today by learned counsel for the applicants is taken on record.

(2.) Heard Sri Anand Kumar Singh, learned counsel for the applicants, Sri Dan Bahadur Yadav, learned counsel for the opposite party no. 2, Sri R.K. Singh, learned A.G.A. for the State and perused the material on record.

(3.) The present application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed for quashing the entire proceeding of Case No. 16454 of 2020 (State Vs. Mohd. Momin and others), arising out of Case Crime No. 26 of 2020, under Ss. 452, 354, 504, 506 of Indian Penal Code, registered at Police Station- Bajaria, District- Kanpur Nagar as well as cognizance/summoning order dtd. 3/10/2020, pending in the court of Special Chief Judicial Magistrate, Kanpur Nagar on the basis of compromise executed between the parties on 29/7/2024.