SALEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.

(2.) The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the Special Case No. 101 of 2019 (State vs. Saleem and others), arising out of Case Crime No. 157C of 2014, under sections 147, 148, 323, 504, 506, 354B IPC and Section 3 (1) x SC/ST Act, P.S. Badgaon, District Saharanpur, pending before the court of Special Judge (SC/ST Act), Saharanpur.

(3.) It is contended by the learned counsel for the applicants that since the contesting parties have buried their difference and disputes and therefore, there is no useful purpose to be served to keep the matter alive and pending. The learned counsel for the applicant has drawn my attention to the compromise (annexure-5) dated 05.11.2019 signed by the contesting parties by which both the parties have sorted out their differences and dispute out side the court. This fact of compromise has been confirmed and nodded in affirmative by the counsel for the opposite parties and has been jointly submitted that there would be no harm and error it would be the interest of justice that the proceedings may be quashed in the light of the compromise.