Vineet Saran, J. - (1.) Heard Sri V.N. Pandey, learned counsel for the applicants appearing in Application under Section 482 No. 824 of 2010 and for the private respondents in Application under Section 482 No. 825 of 2010 as well as Sri R.K. Sahi, learned counsel for the applicants appearing in Application under Section 482 No. 825 of 2010 and for the private respondents in Application under Section 482 No. 824 of 2010, as well as learned A.G.A. for the State-respondents in both the cases.
(2.) On a complaint lodged by Sri Rajesh Kumar Gupta against Satya Narayain and others, a criminal case was filed, which was registered under Sections 147, 148,149, 307, 504, IPC on the basis of which Sessions Trial No. 367 of 2004 (State v. Satya Narain and others) is pending before the ADJ/FTC-2, Kushi Nagar at Padrauna. A cross case has also been filed by Satya Narain against Rajesh Kumar Gupta and others, which was registered under Sections 147, 148,149, 323, 324, 504, 506, IPC on the bais of which Sessions Trial No. 369 of 2004 (State v. Rajesh and others) is pending before the ADJ/FTC-2, Kushi Nagar at Padrauna.
(3.) It has been stated that both the parties have entered into a compromise and thus a prayer has been made in both the cases for quashing the proceedings pending before the Trial Court. On the last occasion, by order dated 21.1.2010, this Court had directed the Trial Court to send its report regarding the authenticity of the compromise. Today, certified copies of two separate orders of the Trial Court dated 8.2.2010 have been placed before me (which are taken on record) in which the Trial Court has stated that all the parties have accepted that they have entered into a compromise and verified the correctness of the compromise filed before the Trial Court, a copy of which has also been filed along with this petition.;