GOPAL ANSAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of applicant No.1, Gopal Ansal and short counter affidavit filed on behalf of opposite party no.2, Kuldep Singh are taken on record. Shri J.S. Malviya, Advocate has filed his Vakalatnama in the Court today on behalf of opposite party no.2 which is also taken on record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 24.01.2019 with regard to Case No.4831 of 2019 (State v. Gopal Ansal and another) arising out of Case Crime No.799 of 2015 and the entire proceedings arising out of them which are pending in the Court of C.J.M. Moradabad under Sections 420/406 IPC, Police Station-Civil Lines, District-Moradabad in the light of Settlement-cum-compromise deed dated 22.10.2019 executed between M/s Ansal Buildwell, M/s. Rigoss Estate Network Pvt. Ltd-First Party and M/s ACC Colonisers Ltd. and four others-second party.

(3.) Heard Shri Deepak Kumar Jaiswal, applicants' counsel, Shri J. S. Malviya, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.