Umesh Chandra Tripathi, J. - (1.) Heard Sri Vikas Srivastava, learned counsel for the applicants, Sri Umesh Chandra Kesarwani, learned counsel for the informant (opposite party no. 2) and learned A.G.A. for the State of U.P. (opposite party no. 1).
(2.) By way of instant application under Section 482 of Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), the applicants have made a prayer to quash the entire proceedings against the applicants in Criminal Case No. 539 of 2017 (State v. Subhas Chandra Kesarwani & others) arising out of Case Crime No. 393 of 2016 under Sections 419, 420, 467, 468, 471 of Indian Penal Code (hereinafter referred to as 'IPC'), Police Station - Sarai Inayat, District - Allahabad pending in the Court of A.C.J.M. 09, Allahabad as the matter has been resolved by compromise between the parties.
(3.) To dispose of this application, brief narration of facts is necessary, which is as follows:;