Yogendra Kumar Srivastava,J. - (1.) Heard Sri Abhishek Tiwari, learned counsel for the applicants, Sri Bhuvnesh Kumar Singh, learned counsel for opposite party no. 2 and Ms. Sushma Soni, learned Additional Government Advocate appearing for the State-opposite party.
(2.) The present application under Section 482 Cr.P.C. has been filed seeking to quash the proceedings related to Case Crime No. 0721 of 2020 (State Vs. Rohit Bhati and others) under Section 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, P.S. Kavinagar, District Ghaziabad pending before Chief Judicial Magistrate, Ghaziabad.
(3.) On the previous occasion upon submissions of learned counsel for the parties that the matter relates to a matrimonial dispute and that the parties have amicably settled the dispute and have filed a compromise before the court below, the following order was passed. "Heard learned counsel for the applicants, Mr Bhuvnesh Kumar Singh, learned counsel for the private respondent and learned AGA for the State. It is contended that both the parties have entered into compromise in the court below. A short counter affidavit has been filed on behalf of opposite party no. 2 stating that she does not want to contest the case against the applicants. The parties are directed to appear before the court below along with compromise within a week and the court below shall submit report about verification of compromise to this Court by 15.4.2021. List this case on 15.4.2021 showing the name of Mr Bhuvnesh Kumar Singh, as counsel for the opposite party no. 2. Until the date fixed no coercive action shall be taken against the applicants pursuant to impugned charge sheet dated 23.09.2020 arising out of Case Crime No. 0721 of 2020, under Sections 498-A, 323, 504, 506 IPC and Section 3/4 of D.P. Act, P.S. Kavinagar, District Ghaziabad pending in the Court of CJM Ghaziabad." ;