GAUTAM CHOWDHARY,J. - (1.)Heard learned counsel for the applicants, learned A.G.A. for the State, Sri Syed Imran Ibrahim, learned counsel for O.P. No. 2 and perused the record.
(2.)The present 482 Cr.P.C. application has been filed praying for quashing of the summoning order dated 2.9.2019 passed Special Judge, SC/ST Act,Varanasi in Complaint Case No. 157 of 2019 (Ravi Prakash Vs. Videshi Chaurasiya and others), under sections 323, 504, 506 IPC and section 3(1)(r), 3(2)(5a) of SC/ST Act (Prevention of Atrocities) Act, P.S. Bhelupur, District Varanasi on the basis of compromise arrived between both the parties.
(3.)Learned counsel for the applicants submits that an FIR had come to be lodged by the opposite party no. 2 owing to some misunderstanding and misgivings between the parties. With passage of time they have been able to resolve their differences and have settled their dispute amicably in writing, which has also been verified by the learned court below on 20.02.2021. They realise that there was no criminal intent on part of the applicants and that no criminal offence has been committed by the applicants.