POONAM SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Devesh Kumar Shukla, and Sri Kandarp Srivastava have filed their Vakalatnama today on behalf of the opposite party no. 2, it is taken on record.

(2.) Heard Sri Kamlesh Kumar Dwivedi, learned counsel for the applicant and Sri Devesh Kumar Shukla appearing on behalf of opposite party no.2.

(3.) The instant application under section 482 Cr.P.C. has been preferred by the applicant with a prayer to quash the charge sheet No.212/2018 dated 22.11.2018 and entire criminal proceedings as well as cognizance order dated 8.3.2019 passed by the CJM, Agra in Criminal Case No. 18509/19 (State v. Poonam Sharma), under section 66C of Information of Technology (Amendment) Act, 2008 and 419, 506 IPC Police Station Rakabganj, District- Agra (Case Crime No. 128/2018) pending in the court of CJM, Agra on the basis of compromise held between the applicant and opposite party no. 2/first informant.