RAHUL GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

(2.) The parties before this Court had made a request that they have entered into a compromise in this matter and have settled all the disputes between them and now they do not want to proceed with this matter. It is further submitted that in compliance of the order of this Court dtd. 22/10/2024, the compromise has been verified by the Special Judge SC/ST Act Meerut vide order dtd. 4/12/2024. Further record discloses that verification report dtd. 4/12/2024 has also been received on record. Further, in compliance of order dtd. 27/10/2024 passed by this Court, as to whether, the opposite party no.2 has returned the compensation amount received from the authority concerned or not. District Magistrate, Meerut, has submitted its report dtd. 4/12/2024 stating therein that the opposite party no.2 has not returned the compensation amount to the authority concerned.

(3.) This appeal has been filed to quash the entire proceedings along with charge sheet dtd. 30/4/2024 as well as summoning order dtd. 19/7/2024, in S.T. No.892 of 2024 (State of U.P. v. Rahul Gupta and 6 others) arising out of Case Crime No.0126 of 2024, under Ss. 147, 323, 500, 504 and 506 I.P.C. and Sec. 3(2)(va) SC/ST Act, Police Station- Brahampuri, District- Meerut, pending before the learned Special Judge, SC/ST Act, Meerut, on the basis of compromise between the parties