VIKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for opposite party No. 2 and learned A.G.A. for the State.

(2.) This application has been moved with the prayer to quash the entire proceeding of complaint case No. 46 of 2021 under Sec. 323, 504 I.P.C. and 3 (1)D, 3 (1)Dha SC/ST Act, P.S.- Rajabpur, District- J.P. Nagar (Amroha) as well as summoning order dtd. 12/11/2021 in terms of compromise dtd. 15/11/2021.

(3.) Learned counsel for the applicant and learned counsel for the opposite party No. 2 submits that parties settled the matter by way of compromise, copy of the report of verified compromise deed is filed today before the Court, hence proceeding and impugned order is liable to be quashed.