- (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. 1150 of 2013 (Betabin vs. Waseem and others) under Section 498-A IPC, Police Station Mahila Thana, District - Amroha/ J.P. Nagar pending in the court of Judicial Magistrate, J.P. Nagar in view of settlement / compromise dated 7.4.2015.;