ATUL GARG Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Vivek Kumar Singh, Advocate has filed vakalatnama on behalf of opposite party no. 2, which is taken on record. He has also filed joint affidavit on behalf of opposite party no. 2 Arti Yadav.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceedings of Criminal Case No. 27000 of 2018 as well as charge sheet dated 10.6.2018 arising out of Case Crime No. 1125 of 2017 (State v. Atul Garg), under Sections 323, 504, 506 IPC, P.S. New Agra, District- Agra, pending in the Court of Chief Judicial Magistrate, Agra on the basis of compromise made by the parties.

(3.) Learned counsel for the applicant as well as learned counsel for the opposite party no. 2 states that in view of the dispute pending before the Court, the parties have come to compromise as per the averments made in paragraphs- 4 and 5 of the joint affidavit. Both the parties have agreed to withdraw their cases against each other including the present case and they would file divorce petition with mutual consent under Section 13-B of Hindu Marriage Act. The proceeding of another criminal case pending between the parties vide Case No. 15384 of 2018 arising out of Case Crime No. 1133 of 2017 has already been quashed in Application u/s 482 No. 21082 of 2019 vide order dated 28.5.2019.