Rajnish Kumar, J. - (1.) The petitioner Arjet Gautam has approached this court by means of the present writ petition challenging the First Information Report dated 06.05.2018, vide case Crime No.0236 of 2018, Police Station-Indira Nagar, District-Lucknow, Under Sections 436 and 506 of the Indian Penal Code, 1860 (hereinafter referred as I.P.C.).
(2.) The present case came up for hearing on 22.05.2018. Shri Omkar Pandey, Advocate had put in appearance on behalf of respondent No.4 and submitted that the issues between the parties have been compromised. Accordingly, the following order was passed:- "Sri Omkar Pandey, Advocate has put in appearance on behalf of respondent no.4 and has submitted that the issues between the parties have been compromised. List/put up tomorrow, i.e., 23.05.2018 to enable the learned counsel for the parties to file joint affidavit to the said effect. When the case is next listed the name of Sri Omkar Pandey, Advocate shall be shown as counsel for the respondent in the cause list."
(3.) A joint affidavit of the petitioner-Arjet Gautam and the opposite party No.4-Anil Kasyap has been filed, which is taken on record.;