- (1.) Heard Sri Swetashwa Agarwal, learned counsel for the applicants, learned A.G.A. for State of U.P, Sri Dinesh Rai, learned counsel for opposite party no.2. and perused the record.
(2.) The present application under Sectio7n 482 Cr.P.C. has been filed seeking quashing of order dated 09.6.2014 passed by Additional Chief Judicial Magistrate Ist, Gautam Budh Nagar as well as entire criminal proceedings of Criminal Case No.1667 of 2014 (Earlier Misc. Case No.141 of 2014), State Vs. Vinod Agarwal & Ors.) relating to Case Crime No.182 of 2013,under Sections 406, 420 IPC, Police Station Sector-24 Noida, District Gautam Budh Nagar on the basis of mutual settlement/compromise entered into between the parties.
(3.) It has been argued by counsel for the applicants that since parties have settled their dispute by way of compromise, therefore, continuance of present criminal proceedings would be futile exercise. A joint affidavit in this regard has also been filed along with this application. Relevant paras 28, 29 and 30 of the affidavit filed in support of the application read as under :;