- (1.) Heard, the learned counsel for the applicants, the learned AGA for the State and perused the record.
(2.) The instant application has been filed by the applicant with a prayer to quash the entire proceedings of case no.8138 of 2007, arising out of case crime no.1112 of 2007, under Section 420, 467, 468, 471, 506, 120-B IPC, P.S. Izzat Nagar, District Bareilly.
(3.) It is submitted by the learned counsel for the applicant that prior of the lodging of the first information report, a civil suit was filed by the applicants against the opposite party no.2 which has ended into a compromise, therefore, the proceedings initiated against the applicants is abuse of the process of the court.;