FAREED Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Mohd. Arshad, learned counsel for the applicants, Mr. Mayank Awasthi, learned A.G.A. for the State and perused the records.

(2.) This application u/s 482 has been filed by the applicant with the prayer to quash charge sheet dtd. 15/3/2023 as well as cognizance order dtd. 21/4/2023 passed in Case No. 3846 of 2023 (State v. Fareed and others), arising out of Case Crime No. 319 of 2022, under Ss. 498A, 323, 504, 506, 354(B) IPC and 3/4 D.P. Act, Police Station Ghaziabad Kotwali, District Ghaziabad, pending before the learned Additional Chief Judicial Magistrate, Ghaziabad-IV, Ghaziabad on the basis of compromise.

(3.) On 24/10/2024, the following order was passed:-