DHAN SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Sri Sunil Kumar Tiwari, Advocate has filed short counter affidavit along with vakalatnama on behalf of son/heir of the opposite party no. 2 Harjeet Singh, today in Court which has been taken on record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire criminal proceedings of Criminal Case No. 2032/9 of 2018, arising out of Case Crime No. 800 of 2008, under Sections 420, 467, 468, 471 I.P.C., P.S.- Ramraj, District- Muzaffar Nagar in terms of compromise.

(3.) Heard applicant's counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.