BALJEET SINGH SHISHODIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 15.07.2018 in case crime no.237 of 2018 under sections 147, 149, 332, 353, 504, 506, 307, 427, 395 and 186 IPC, Police Station-Anoop Shahar, District-Bulandshahr as well as entire proceeding of Case No.9131 of 2018 (State v. Baljeet Singh Shishodia and others), pending before the Chief Judicial Magistrate, Bulandshahr in relation to case crime no. 237 of 2018, District-Bulandshahr.

(3.) Learned counsel for the applicants submitted that on 17.01.2019, this Court directed for the verification of the compromise arrived at between the parties as the present tiff was between the practising lawyer on one hand and officials of Tehsil on the other hand. Now, they have settled their dispute outside the Court. The aforesaid compromise was verified by the Additional Sessions Judge, Anoop Shahar, Bulandshahr on 08.03.2019. Both the parties have come to terms and have buried their differences and disputes coupled with the fact that the injuries are simple in nature caused by hard and blunt object though on the left side of the chest but fact remains that the injuries are not fatal. 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 and would be in the interest of justice that the proceedings may be quashed in the light of the compromise.