SIDDHI SAGAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for opposite party no.2, learned AGA for the State and perused the material available on record.

(2.) This application under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (482 Cr.P.C.) has been filed with the prayer to quash the summoning order dtd. 4/7/2022 passed by learned Additional Civil Judge (Junior Division) Judicial Magistrate, Unnao in Complaint Case No. 770 of 2022 (Pushpendra Singh Vs. Siddhisagar and others) under Ss. 147, 148, 323, 394, 452 and 504 IPC as well as order dtd. 21/10/2022 passed by learned District Judge, Unnao in Revision Case No. 88 of 2022 (Siddhisagar alias Siddhi and others Vs. State of U.P. and others) and entire proceedings of the aforesaid Complaint Case pending before learned Additional Civil Judge (Junior Division) Judicial Magistrate, Unnao may also be quashed.

(3.) The contention of learned counsel for the applicants is that this matter was sent to mediation centre of this Court vide order dtd. 24/11/2022 & 8/12/2022 and in pursuance of said orders, both the parties have participated in mediation proceedings which was culminated into successful mediation and the parties have executed an agreement dtd. 30/1/2023. Copy of the same is available on record along with report of mediation. As per the settlement agreement dtd. 30/1/2023 executed in mediation centre, both the parties have decided to withdraw the case against each other.