Mukhtar Ahmad, J. - (1.) Heard Sri Sudhir Kumar Agarwal, learned Counsel for the applicant and learned AGA.
(2.) This application is being disposed of finally with the consent of learned Counsel for the parties.
(3.) This application under Section 482 Cr.P.C has been moved with the prayer to quash the entire criminal proceedings of S.T. No. 1329 of 2010 ( State Vs. Shiv Kumar & others) arising out of Case Crime No. 429-A of 2008 under Sections 147,148,149,302 IPC, Police Station Thana Bhawan district, Shamli pending in the Court of Addl.Sessions Judge, Court No.-6, Muzaffar Nagar.;