- (1.) Short counter affidavit along with vakalatnama filed by Sri Devendra Dahma, advocate on behalf of opposite party no. 2 is taken on record.
(2.) Heard learned counsel for the parties.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceeding of Case No. 5658 of 1999 (State Vs. Abhay Raj Singh) under Sections 147, 380, 448, 506 IPC, pending before Special Chief Judicial Magistrate, Allahabad in view of settlement / compromise dated 24.1.2016.;