DILEEP @ DILEEP PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Pawan Verma,Advocate, has put in appearance by way of filing Vakalatnama on behalf of opposite party no. 2 and the same is taken on record. Heard learned counsel for the applicants, Mr. Pawan Verma, learned counsel for opposite party no. 2, learned A.G.A. for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C./528 of the B.N.S.S. has been filed with the prayer to set aside/quashing of chargesheet no. 434/22 on 25/9/2022 and entire proceeding of the case on the basis of compromise entered between the parties on 28/8/2025 and compromise deed executed on 12/3/2026 in Criminal Case No. 4130 /2024, arising out of case crime no. 156 of 2022, as well as chargesheet no. 434/22 on 25/9/2022, U/s 147,323,452,504,506, 427, 325 of I.P.C., titled as State of U.P. Versus Chandra Prakash Pandey and Others, Police Station Inaayatnagar,District-Ayodhya.

(3.) Learned counsel appearing for the applicants submits that the applicants are innocent and have falsely been implicated in the instant case. He next added that due to some misunderstanding, the instant F.I.R. has been lodged against the applicants and thereafter, the parties have amicably compromised their dispute. The compromise deed has been reduced in writing on 12/3/2026, which has been annexed as annexure no. 5 to the instant application. He next added that now there is no grievance in between the parties with each other and the criminal proceedings against the applicants are the futile exercise as there is no fate of trial and that is amount to harassment of the applicants and thus, the criminal proceedings against the applicants may be quashed.