- (1.) Heard learned counsel for the parties.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceedings of Case No. 1593 of 2012 (Sushma Vs. Ajay Kumar and others) under Section 406 IPC, Police Station Modi Nagar, District - Ghaziabad pending in the court of Additional Chief Judicial Magistrate, Court No.5, Ghaziabad in view of settlement / compromise dated 22.1.2014.
(3.) Pursuant to order dated 10.12.2015, the appellant no.1 and opposite party no.2 appeared before this court on 7.1.2016, and were duly identified by their counsel's,. They stated that all the disputes have been settled between the parties.;