MOHAMMAD SHAMSHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Mohammed Iftekhar, learned counsel for the applicants, Ms. Ilma Naz, learned counsel for the opposite party No. 2, learned A.G.A. for the State and perused the record.

(2.) The present application under Sec. 528 B.N.S.S. has been filed with a prayer to quash the cognizance and summoning order dtd. 10/2/2020 passed by the learned Additional Chief Judicial Magistrate, Court No. 7, Allahabad as well as Charge sheet dtd. 13/11/2019 bearing charge sheet No. 457 of 2019 registered as Case No. 1318 of 2020 (State Vs. Mohammad Shamshad and others) arising out of Case Crime No. 228 of 2019 under Ss. 498-A, 323, 506 IPC and Sec. 3/4 of Dowry Prohibition Act, 1961, Police Station-Nawabganj, District-Prayagraj including the entire proceedings of said case as against the applicants and to stay the further proceedings of the aforesaid Case.

(3.) Learned counsel for the applicants and learned counsel for the opposite party No. 2 submit that they have settled their dispute through compromise dtd. 13/5/2024, placed as Annexure No. 'S.A.-1' to the supplementary affidavit which has been duly verified by the Court of learned Additional Principal Judge, Allahabad vide order dtd. 28/5/2024. It has also been submitted that the applicant No. 1 and opposite party No. 2 are residing together.