HONBLE IRSHAD ALI,J. - (1.) Sri Sameer Kumar Upadhyaya, learned Advocate has today filed vakalatnama in the court on behalf of the complainant. The same may be taken on record.
(2.) Heard learned counsel for the petitioner, learned AGA for the respondent State and learned counsel for the complainant.
(3.) At earlier point of time, a petition under Section 482 Cr.P.C. No.3554 of 2019 was preferred before this court, wherein following direction was issued: "It is stated by the learned counsel for the petitioner that the parties have entered into a compromise. They do not want to proceed with the case. The compromise deed has been filed along with the petition. The prayer has been made that the chargesheet and such summoning order may be quashed after accepting the compromise. The parties are directed to appear before the trial court within 15 days from today and file a compromise before the Court concerned. The court concerned shall verify the compromise and prepare a report and the trial court shall permit the parties to obtain certified copy of the report as well as the compromise. The said compromise and report of the court concerned shall be filed before this Court through a separate petition. Till the verification of the compromise or 15 days whichever is earlier, no coercive action shall be taken. Petition is finally disposed of. The original compromise filed in this case shall be returned to the petitioner after detaining a photocopy of the same." ;