SALONI @ SONI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant; learned counsel for the opposite party no. 2; learned A.G.A. for the State and perused the material brought on record.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceedings of Case no. 8986 of 2020 arising out of Case Crime No. 295 of 2018, under Ss. 307, 328 of the I.P.C. lodged at P.S.-Rajghat, Disrtict- Gorakhpur pending in the court of Civil Judge (S.D.) -II, Gorakhpur on the basis of compromise dtd. 16/07/2022.

(3.) Learned counsel for the applicant submits that earlier the applicant approached this Hon'ble Court by filing 482 application No.7297 of 2021 and the Co-ordinate Bench of this Court vide order dtd. 6/8/2021 dismissed the prayer of the applicant. He further submitted that applicant, who is wife of opposite party no.2, has entered into compromise and settled the matter out of the Court. The present dispute arises out of matrimonial discord between the applicant and the opposite party no. 2. On account of compromise dtd. 16/7/2022 (Annexure-7), the Co-ordinate Bench of this Court vide order dtd. 7/11/2024 directed the trial court to verify the compromise entered into between the parties. Counsel for the applicant submits that parties appeared before the trial court and the court vide order dtd. 9/12/2024 has passed the order with regard to verification of compromise between the parties, a copy of the same is filed with supplementary affidavit. It is next submitted that since the parties have entered into compromise and the compromise and all disputes between them have come to an end, therefore, further proceedings against the applicant in the aforesaid case is liable to be quashed by this Court.