- (1.) Heard Sri Pankaj Kumar Gupta, learned counsel for the applicants, and Sri Chandra Pal Singh and Sri Ravindra Kumar Srivastava, learned counsel for the opposite party no. 2. and perused the record.
(2.) The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the First Information Report of compromise between the parties in Case Crime No. 0010 of 2018, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Mahila Thana, District Banda, as well as the stay the further proceedings of the impugned FIR dated 14.4.2018 lodged by opposite party No. 2 at case crime No. 0010 of 2018, under Sections 498A, 323, 504, 506 IPC and Section 3/4 D.P. Act, P.S. Mahila Thana, District Banda.
(3.) It is contended by the learned counsel for the applicants that since the contesting parties have buried their difference and disputes and therefore, there is no useful purpose to be served to keep the matter alive and pending. The learned counsel for the applicants has drawn my attention to annexure-4, a compromise arises between the contesting parties namely Ramakant Tiwari, Shivram Tiwari, Smt. Kala Tiwari, Shri Shashikant Tiwari and Smt Vijeta Tiwari (opposite party no. 2) by which both the parties have sorted out their differences and dispute out side the court. This fact of compromise has been confirmed and nodded in affirmative by the counsel for the opposite parties and has been jointly submitted that there would be no harm and error it would be the interest of justice that the proceedings may be quashed in the light of the compromise.;