MOHAMMAD IQBALL Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Azhar Hussain, learned Advocate has filed his Vakalatnama alongwith short counter affidavit on behalf of opposite party nos. 2 and 3(informant/victim), which is taken on record.

(2.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party No.1 and learned counsel for opposite party No. 2 and perused the record with the assistance of learned counsel for the parties.

(3.) This application under Section 482 Cr.P.C. has been filed by the applicants to quash entire proceedings of Case No. 93 of 2010 (State Vs. Iqball Khan) arising out of case crime no. 230 of 2009, under Sections 498A , 323 , 504 , 506 IPC and ¾ D.P. Act, Police Station Juhi, District Kanpur Nagar pending in the Court of Additional Chief Metropolitan Magistrate, Court No.3, Kanpur Nagar in terms of compromise dated 27.01.2016 arrived at between the parties.