Ali Zamin, J. - (1.) Short counter affidavit filed by Sri Dinesh Kumar Yadav, learned counsel for opposite party no.2 is taken on record.
(2.) Heard learned counsel for the applicants, learned A.G.A. for the State, learned counsel for opposite party no.2 and perused the record.
(3.) On the basis of compromise entered into between the parties, the present application under section 482 Cr.P.C. has been filed for quashing the entire proceeding of Complaint Case No. 205/9 of 2015 (Aruna Rani Vs.Parveen Kumar & others), under section 498A, 323, 504, 506 I.P.C. & 3/4 Dowry Prohibition Act, P.S. Adarsh Mandi, District Shamli, pending in the Court of Chief Judicial Magistrate, Shamli.;