VINEET KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for respondents no.2 as well as learned A.G.A. and perused the record.

(2.) The applicants have invoked the inherent jurisdiction of this Court under Sec. 528 B.N.S.S. for quashing the entire criminal proceeding of Case No.4499 of 2005 (State vs. Paggal Paasi and Others) arising out of Case Crime No.133 of 1999 under Sec. 323, 504, 506 I.P.C. and Sec. 3(1)(x) of S.C./S.T. Act, Police Station Handia, District Allahabad pending before the Additional Chief Judicial Magistrate-8, Allahabad.

(3.) It is submitted that during pendency of the criminal proceeding, both the parties have settled their dispute amicably out of the Court and arrived at compromise. Having considered the amicable settlement between the parties, this Court, vide order dtd. 17/4/2025, has relegated the parties before the court below to get their compromise verified. Simultaneously, learned District Magistrate was directed to verify and send a report to this Court as to whether opposite party no.2 has received any compensation or not. For ready reference, order dtd. 17/4/2025 is quoted herein below :-