- (1.) Sri Manoj Kumar, applicant and Smt. Sunita, opposite party no.2 are present in the Court in person, who have been identified by their respective counsel. A joint affidavit has been filed on behalf of applicant and opposite party no.2, which is taken on record.
(2.) Heard Sri Rahul Kumar Tripathi, learned counsel for the applicant, Sri Mumtaz Ali, Advocate, for opposite party no.2, learned A.G.A. for State of U.P. and perused the record.
(3.) The present application under Section 482 Cr.P.C. has been filed seeking quashing of entire proceedings of Criminal Case No. 341 of 2011 (State Vs. Manoj & Ors.) under Sections 498A, 323, 506 IPC, P.S. Mahila Thana, District Bulandshahar, pending in the Court of Additional Chief Judicial Magistrate I, Bulandshahar as well as order dated 21.03.2015 passed by Additional Chief Judicial Magistrate I, Bulandshahar in the aforesaid case whereby application of applicant to quash the proceedings of aforesaid case in the light of compromise taken place between the parties has been rejected.;