- (1.) In compliance of the order dated 17.9.2015, 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 proceedings of Complaint Case No. 1346 of 2015 (Satya Prakash vs. Kela Devi and others) under Sections 323, 504, 506, 452 IPC, Police Station Amroha Nagar, District - Amroha pending in the court of Additional Civil Judge (JD)/ Ist Judicial Magistrate, Amroha in view of settlement / compromise dated 31.7.2015.;