- (1.) On 9.2.2016, Anoop Gangwar - applicant no.1 and Smt. Kusum Gangwar - opposite party no.2 were present in person in Court. Both of them were identified by their respective counsel. Both the parties stated that all their disputes have been resolved outside the Court and opposite party no.2 does not wish to proceed with the complaint case initiated on her behalf.
(2.) Heard Sri Raja Ullah Khan, learned counsel for the applicants, Sri Mohd. Javed Akhtar, 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 with a prayer to quash the entire proceedings of complaint case no.807 of 2015 (Kusum Gangwar Vs. Anoop Gangwar and others) under sections 498A, 323 IPC and 3/4 Dowry Prohibition Act, Police Station Fatehganj Purvi, District Bareilly pending in the Court of Judicial Magistrate, Faridpur, Bareilly.;