VIPIN RAYAKWAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the respondent No. 2, learned AGA representing State-respondent No. 1 and perused the record on board.

(2.) The applicants have invoked the inherent jurisdiction of this Court under Sec. 528 BNSS for quashing the entire criminal proceedings as well as impugned summoning order dtd. 20/4/2024 in Complaint Case No. 40 of 2024 (Shivangni Prasad Vs Vipin Rayakwar and others), under Ss. 354B, 506 IPC and 3/2(5A) of SC/ST Act, Police Station Sipari Bazar, District-Jhansi, pending in the court of learned Special Judge (SC/ST Act), Jhansi on the basis of compromise deed dtd. 13/2/2025.

(3.) During pendency of the criminal proceedings, both the parties have arrived at a compromise and settled their dispute amicably out of the Court. Having considered the amicable settlement arrived at between the parties, this Court, vide order dtd. 1/4/2025, has relegated the parties before the court below to get their compromise verified. Simultaneously, a direction was issued to the learned District Magistrate to submit the report as to whether the victim has received any compensation or not. For ready reference, orders dtd. 1/4/2025 is quoted hereinbelow: