- (1.) In compliance of the order dated 27.8.2015, 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 Case No. 915 of 2010 (Kamal Kishore Vs. Parmanand and others) under Sections 147,148,323, 504, 506, 427 IPC, Police Station Sipri Bazar, District - Jhansi pending in the court of Additional Chief Judicial Magistrate Ist, Court No.6, Jhansi in view of settlement / compromise dated 9.2.2015.;