SHIVAM CHAUDHARY Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. None is present on behalf of opposite party no. 2, though learned counsel for the applicants and learned A.G.A. for the State are present.

(2.) This application u/s 482 has been filed by the applicant with the prayer to quash the entire proceeding of Case No. 55 of 2022, arising out of Case Crime No. 41 of 2020, under Sec. 498A, 323, 506 I.P.C. and Sec. 3/4 Dowry Prohibition Act, P.S. Mahila Thana, District-Amroha, pending in the court of Additional Civil Judge (J.D.)/J.M./FTC-2, Amroha as well as cognizance/summoning order dtd. 25/3/2022 on the basis of compromise.

(3.) On 13/10/2024, the following order was passed:-