(1.) Heard learned counsel for the applicant, learned counsel for the respondent No. 2, learned AGA representing State-respondent No. 1 and perused the record on board.
(2.) The applicants have invoked the inherent jurisdiction of this Court under Sec. 528 BNSS for quashing the entire proceedings including the order dtd. 11/10/2024 as well as warrant of summons in Criminal Case No. 95/2024 (Babalu Gautam vs. Suryanath Pandey and others), under Ss. 147, 148, 308, 323, 504, 506, 354Kha I.P.C. and 3(1)(Da) SC/ST Act, Police Station Sonaha, District Basti on the basis of compromise deed dtd. 26/3/2025.
(3.) During pendency of the criminal proceeding, both the parties have arrived at a compromise and settled their dispute amicably out of the Court. Having considered the amicable settlement arrived at between the parties, this Court, vide order dtd. 21/4/2025, has relegated the parties before the court below to get their compromise verified. Subsequently, vide order dtd. 20/5/2025, learned Magistrate was directed to verify as to whether respondent No. 2 has received any compensation or not. For ready reference, orders dtd. 21/4/2025 and 20/5/2025 respectively are quoted hereinbelow: