PRATYUSH KUMAR,J. - (1.) Heard learned counsel for the applicants and for opposite party no. 2 and perused the record.
(2.) The instant petition under section 482 of the Code of Criminal Procedure, 1973 has been filed for quashing of the proceedings of Case No. 476 of 2014, arising out of Case Crime No. 69 of 2013, under sections 498A, 406, 506 IPC and 3/4 D.P. Act, P.S. Mahila Thana, District Lucknow, pending in the court of Special Additional Chief Judicial Magistrate, CBI (Ayodhya Prakaran), Lucknow.
(3.) Learned counsel for the applicants submits that on behalf of OP No.2, affidavit dated 15.09.2016 has been filed, admitting the fact of compromise.;