- (1.) In compliance of the order dated 23.11.2015, a supplementary affidavit annexing the verification report of the court concerned on compromise between the parties was filed, which is on record.
(2.) Heard Shri Sandeep Kumar Srivastava, learned counsel for the applicants, Shri Brijesh Kumar Pandey, learned counsel for the opposite party no.2 and learned A.G.A. for the State.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Complaint Case No. 815 of 2011 (New No. 640 of 2015) (Bavattar vs. Nizamudeen and others) under Sections 452, 323, 504, 147 IPC, Police Station Gajraula, District J.P. Nagar pending in the court of III Additional Civil Judge (J.D.) / Judicial Magistrate, J.P. Nagar in view of settlement / compromise dated 28.9.2015.;