- (1.) Heard Mr. Ravindra Sharma for the petitioners, Mr. V.K. Birla for the respondent no.2 and the learned AGA for the respondent no.1 and perused the record.
(2.) This is a petition under section 482 CrPC for quashing the proceedings of criminal case no. 241 of 2011 (arising out of the crime no. 677/2010), State vs. Sanyam & others, pending in the court of IIIrd Additional Chief Judicial Magistrate, Agra.
(3.) The learned counsel for the petitioners submitted that the petitioners and the respondent no.2 have also settled their disputes and have executed a memorandum of settlement dated 17.5.2011, therefore, the proceedings of the criminal case may be quashed.;