JASPREET SINGH - (1.) Heard Shri Manoj Kumar Mishra, learned counsel for the petitioners, Shri A.S. Parihar, learned counsel for the respondent No.2 and Shri G.D. Bhat, learned AGA for the State-respondent.
(2.) The instant petition has been preferred to quash the order dated 26.09.2019 passed in Case No.22560/2015 pending before the learned Special Chief Judicial Magistrate (Custom) Lucknow arising out of Crime No.128/2014, under Sections 498-A , 323 , 504 , 506 IPC and Section 3/4 D.P. Act, P.S. Gazipur, District Lucknow.
(3.) Briefly the facts are that the respondent No.2 had lodged an FIR which culminated of initiation of proceedings. Initially, the petitioners had moved an application seeking discharge on 20.04.2018, however, the said application was rejected. The matter was further assailed before this Court by filing a Criminal Revision bearing No.22560/2015. During pendency of the aforesaid proceedings, the petitioners and the respondent No.2 entered into an amicable settlement amongst themselves. The settlement agreement was entered into before the Mediation Centre of the High Court on 16.02.2019.;