KARUNA NAND BAJPAYEE, J. - (1.) Sri Amrit Shankar Dubey, Advocate has filed short counter affidavit along with vakalatnama on behalf of the opposite party no. 2 while Sri Ankur Srivastava, Advocate has filed short counter affidavit along with vakalatnama on behalf of the injured- Akash@Akash Jadaun which have been taken on record.
(2.) This application u/s 482 Cr.P.C . has been filed with the prayer to quash the charge sheet dated 7.5.2017 along with cognizance order dated 17.11.2017 in Criminal Case No. 14344 of 2017, State vs. Dhruv and others, arising out of Case Crime No. 52 of 2017, under Sections 308 , 323 , 325 , 504 , 506 I.P.C., P.S.- Shamshabad, District- Agra, which are pending in the court of A.C.J.M., Court No. 12, Agra on the basis of compromise.
(3.) Heard applicants' counsel, learned counsel for opposite party no.2 as well as learned counsel for the injured and learned A.G.A. for the State. Perused the record.;