- (1.) Counter affidavit on behalf of opposite party nos. 2 and 3 filed in Court today, is taken on record.
(2.) Heard learned counsel for the applicant, learned counsel for opposite party nos. 2 and 3 and learned A.G.A. for the State.
(3.) By means of the instant application under Section 482 Cr.P.C. the applicant has prayed for quashing the cognizance order dated 28.01.2019 passed in S.T. No. 29/2019 (earlier case no. 62/2019) arising out of case crime no. 123/2018, u/s 308, 324, 323, 452, 504, 506 I.P.C ., P.S. Samthar, District Jhansi pending in the court of Sessions Judge, Jhansi as well as entire proceedings of the aforesaid case on the basis of compromise arrived at between the parties.;