- (1.) Heard learned counsel for the applicants, Sri Dinesh Varun learned counsel for the opposite party No. 2 and the learned AGA for the State.
(2.) The present 482 Cr.P.C. application has been filed for quashing the charge sheet dated 17.3.2013 in case No. 65 of 2014 arising out of case crime No. 457 of 2013 under Sections 147, 148, 452, 323, 427, 504, 506 IPC, police station Loni, district Ghaziabad, in the court of Additional Chief Judicial Magistrate-I Ghaziabad.
(3.) It is contended by learned counsel for the applicants that the matter, which is a private dispute between the parties, has been amicably settled between the parties and no useful purpose would be served in proceeding further with the matter. Learned counsel for the applicants has placed reliance upon the judgment of the Hon'ble Supreme Court in the case of B.S. Joshi Vs. State of Haryana, 2003 4 SCC 675 as well as the Judgment of the Hon'ble Apex Court (Nikhil Merchant Vs. Central Bureau of Investigation and another, 2008 9 JT 192).;