- (1.) In compliance of the order dated 17.8.2015, 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 proceedings of Complaint Case No. 2417 of 2012 (Uma Shanker Rastogi vs. Pooja Rastogi and others) under Sections 323, 504, 506, 385, 386, 392 IPC, Police Station Singra, District - Varanasi pending in the court of Additional Chief Judicial Magistrate, Court No.10, Varanasi in view of settlement / compromise dated 10.4.2014.;