RAHEES Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard applicants' counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.

(2.) This application u/s 482 Cr.P.C . has been filed with the prayer to quash the charge-sheet dated 18.06.2016 and cognizance order dated 25.10.2016 with regard to Criminal Case No.1301 of 2016, arising out of Case Crime No.61 of 2016 and the entire proceedings arising out of them which are pending in the lower court u/s 452, 323, 504 I.P.C ., P.S.- Shiwala Kala, District- Meeruat.

(3.) The submission of applicants' counsel is that through good offices of certain well-meaning persons the parties have amicably settled the dispute among themselves and have mutually compromised in the matter. According to the counsel there is no dispute left out any more in between the parties and they wish no more litigation in between them.