RAHUL CHATURVEDI,J. - (1.) Supplementary affidavit filed on behalf of the applicants and short counter affidavit filed by Sri Sanjay Yadav, learned counsel for the opposite party no. 2, are taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.
(3.) The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceeding of Session Trial No. 339/2014, u/s 308, 504, 427, 323 IPC and 3(1)(X) SC/ST Act, arising out of case crime no. 115 of 2011, P.S. Nawabganj, District Allahabad (Charge No. 7/11, dated 16.04.2011) as well as non-bailable warrants dated 21.09.2019, pending in the Court of Special Judge, SC/ST Act, Allahabad in view of the compromise dated 04.12.2019.;