JITENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Shri Vaibhav Tripathi, learned Advocate has put in appearance by way of filing Vakalatnama on behalf of opposite party no. 2 and filed her Vakalatnama, which is taken on record.

(2.) Heard learned counsel for the applicants, learned AGA for the State of U.P. and gone through the record. The present application under Sec. 482 Cr.P.C. has been filed for the following main relief:

(3.) Learned counsel for the applicants has submitted that both the parties have amicably settled their dispute outside the Court and have entered into a compromise and a copy of compromise deed, duly signed by the parties, is annexed as Annexure No.4 to the present application. As such, keeping in view the settlement arrived at between the parties and the law laid down by the Hon'ble Apex Court in this regard, the proceedings