PREETI GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the opposite party nos. 2 and 3 and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceeding of S.T. No. 1237 of 2015 (State vs. Preeti Gupta), arising out of Case Crime No. 311 of 2015, under Sections 307 IPC, Police Station Saadatganj, District Lucknow, pending in the court of Additional Sessions Judge, Court No. 13, Lucknow.

(3.) A compromise deed was entered between the parties and it was sent for verification by learned trial court vide order dated 17.09.2018 passed by this Court. Verification report has been submitted by trial court, according to which compromise has been verified.