Vikas Kunvar Srivastav,J. - (1.) The case is called out.
(2.) Learned counsel for the applicants, Sri Devendra Pratap, Advocate and learned A.G.A. for the State, Sri S.P. Tiwari, Advocate are present in the Court.
(3.) The present application is moved on behalf of the applicants to quash the criminal proceeding in Session Trial No.26/2018, arising out of Case Crime No.858/2015, under Sections 323, 504, 308, 325 I.P.C., Police Station- Kotwali City, District- Hardoi pending before Additional Sessions Judge, Court No.11, Hardoi on the basis of compromise.;