Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants, learned A.G.A. for the State and Sri Ashish Dwivedi, learned counsel, who has put in appearance on behalf of opposite party no.2 by filing his parcha today along with short counter affidavit in the Court which is taken on record.
(2.) LEARNED counsel for the applicants contends that he is not pressing the prayer nos. 2, 3 and 4 as sought in the present application under Section 482 Cr.P.C., and he is only pressing prayer no.1 in the present application. The present application under Section 482 Cr.P.C., has been filed for quashing the proceedings of case No. 25 of 2006 (State Vs. Prashant Khandelwal and Others), arising out of Case Crime no. 3591 of 2005, under Sections 417, 504, 506 read with Section 120B I.P.C., and Section 4 of Dowry Prohibition Act, Police Station Baradari, District Bareilly, pending before Chief Judicial Magistrate, Court No.1, Bareilly.
(3.) IT is contended by learned counsel for the applicants that although the marriage of the applicant no.1 was to be solemnised with the opposite party no.2 but no marriage took place and the matter has been compromised between the applicant no.1 and the opposite party no.2 on 01.10.2011. copy of which is annexed as Annexure -8 to the affidavit accompanying the application.;