- (1.) Heard learned counsel for the applicants, Sri Ashish Gupta, learned counsel for the opposite party no.2 and learned A.G.A. for the State.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Case No. 2000 of 2014 arising out of Case Crime No. 77 of 2013, under Sections 419, 420, 467, 468, 471, 406, 389, 504, 506 IPC, police station Chetganj, district Varanasi pending in the Court of Additional Chief Judicial Magistrate, Court No. -IX, Varanasi. Vide earlier order of this Court dated 25.11.2014 the matter was referred to the mediation centre and the interim settlement agreement of the mediation centre dated 06.2.2015 is on record whereby it was agreed that the applicant No. 3 will deposit Rs. 20,000/ - per month in the bank account of Smt. Chandra Kiran Devi in the last week of every month and the said agreement has been acted upon by the applicants as the amount is being regularly deposited by the applicant No. 3. Learned counsel for the applicants has placed reliance on the judgment of Apex Court in the case of Manoj Sharma Vs. State, (2008)16 SCC1, Narinder Singh Vs. State of Punjab, (2014) 6 SCC 466, Yogendra Yadav Vs. State of Jharkhand (2014) and has submitted that since the mater has been compromised between the parties amicably, hence no fruitful purpose would be served if the prosecution of the applicants in the present case is allowed to go on as no grievance is left to the opp. party no.2.
(3.) The aforesaid fact has been admitted by the learned counsel for the opposite party No. 2, who states that the matter has been settled between the parties and the opposite party No. 2 does not want to proceed further with the matter.;