LAWS(ALL)-2019-11-322

JITENDRA KUMAR Vs. STATE OF U.P.

Decided On November 26, 2019
JITENDRA KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.

(2.) The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the Criminal Case No. 1332 of 2016 (State vs. Jitendra and others), arising out of case crime No. 397 of 2014, under sections 323, 504, 506, IPC and Section 3 (1) 10 SC/ST Act, P.S. Shyana, District Bulandshahr, pending before the court of Special Judge (SC/ST Act), Bulandshahr.

(3.) It is contended by the learned counsel for the applicants that since the contesting parties have buried their difference and disputes and therefore, there is no useful purpose to be served to keep the matter alive and pending. The learned counsel for the applicant has drawn my attention to annexure-4 a compromise arises between the contesting parties namely; Jitendra Kumar @ Jatan, Rohit Kumar and Munendra and Smt. Bala Devi (opposite party no. 2) by which both the parties have sorted out their differences and dispute out side the court. 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 it would be the interest of justice that the proceedings may be quashed in the light of the compromise.