- (1.) In compliance of the order dated 10.9.2015, a supplementary affidavit has been filed, which is on record.
(2.) Heard learned counsel for the parties.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Complaint Case No. 107 of 2015 (Swarn Singh vs. Pyara Singh and others) under Section 406, 452, 323, 506, 504 IPC, Police Station Mandi Dhanaura, District - Amroha/ J.P. Nagar pending in the court of Additional Chief Judicial Magistrate/ Additional Civil Judge (SD), J.P. Nagar in view of settlement / compromise dated 13.8.2015.;