BHURRA Vs. STATE OF U.P.

JUDGEMENT

(1.) A compromise affidavit along with vakalatnama of Sri Mahesh Kumar Kuntal on behalf of opposite party no.2 has been filed which is taken on record.

(2.) Heard Sri Pankaj Satsangi, learned counsel for the applicant, Sri Mahesh Kumar Kuntal, learned counsel for opposite party no. 2, Sri G.P. Singh, learned A.G.A. appearing for the State and perused the record.

(3.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the charge-sheet no. 1 of 2019 dated 01.04.2019 in connection with Case No.9532 of 2019 (State vs. Bhurra) arising out of Case Crime No. 515 of 2018 under section 376, 506 IPC, Police Station Goverdhan, District Mathura and also a prayer is made to stay the proceedings in this case till the disposal of this application.