RAHUL CHATURVEDI,J. - (1.) Short counter affidavit along with vakalatnama filed to by the Sri Rahul Kumar Gupta, Advocate on behalf of the opposite party no.2 are taken on record.
(2.) Heard Sri Devashish Mitra, learned counsel for the applicant, Sri Rajesh Kumar Verma Advocate, holding brief Sri Rahul Kumar Gupta, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record. By means of the instant application the applicant is pleased to quash the entire proceedings of Criminal Case no. 4003 of 2019 arising out of case crime no. 18 of 2019, under Sections 498A, 494, 323, 504, 506 IPC and Section 3/4 D.P.Act, P.S. Shahi, District Bareilly pending in the Court of Additional Chief Judicial Magistrate-VI, Shahi Bareilly.
(3.) It is contended by the learned counsel for the applicant that the parties since the contesting parties have buried their difference and disputes and therefore, there is no useful purpose to be served to keep the matter alive and pending. The learned counsel for the applicant has drawn my attention to the affidavit a compromise/affidavit dated 18.02.2020 arises between the contesting parties by which both the parties has sorted out their differences and dispute out side the court. This fact of compromise has been confirmed and nodded in affirmative by the counsel for the opposite parties and has been jointly submitted that there would be no harm and error it would be the interest of justice that the proceedings may be quashed in the light of the compromise.;