KAMLESH KUMAR BAJPAI Vs. STATE OF U.P

JUDGEMENT

(1.) The petition has been filed to quash the entire proceedings of Case No.465 of 2011 under Sections 323/332 IPC, Police Station Mandion, District Lucknow pending in the Court of A.C.J.M., Court No.29, Lucknow as well as charge-sheet dated 20.12.2006 and cognizance dated 20.1.2011.

(2.) An FIR against the petitioner under Section 323/332 IPC was registered at Police Station Madion, District Lucknow. The investigating officer after completion of investigation filed charge-sheet on 20.1.2011 in the Court of Judicial Magistrate-II, Lucknow. Learned Magistrate has taken cognizance and summoned the accused to face trial. It appears that the petitioner and victims have entered into compromise on 27.09.2019.

(3.) Compromise entered into between the parties have been placed on record by way of supplementary affidavit. It has been submitted that because of the intervention of the family members and well wishers of the petitioners, they have decided to put an end to the ongoing cross cases and they have decided to live peacefully and not to initiate or pursue any civil proceedings against each other.