SHITANSHU SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Supriy Mishra, Advocate holding brief of Sri Anurag Pathak, learned counsel for the applicant, Sri Rakesh Kumar Tripathi, Advocate holding brief of Sri Narendra Kumar Tiwari, learned counsel for the opposite party no.2 and Sri Ajay Singh, learned A.G.A.-I for the State and perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicant Shitanshu Sharma, with the prayer to allow this application and quash the entire proceeding as well as impugned order dtd. 13/10/2023, in Case No. 11 of 2021 on the basis of Compromise / Settlement taken place between the parties, arising out of Case Crime No. 480 of 2020, under Ss. 504, 506 and 353 I.P.C., Police Station George Town, District Prayagraj, pending in the court of Additional Chief Judicial Magistrate-07, Prayagraj, with a further prayer to quash the Sec. 353 I.P.C. in alternate due to which the learned trial court after verifying the Compromise entered in between the parties, passed the impugned order dtd. 13/10/2023.