Vivek Chaudhary, J. - (1.) Heard learned counsel for the applicants and the learned A.G.A. for the State and perused the record.
(2.) The instant application has been filed seeking quashing of the entire criminal proceedings alongwith the chargesheet dated 30-09-2017, in computerized case no. UPAG04-011241-2019, arising out of Case Crime No. 161/2017, under sections 147,148,323,504,506 I.P.C., Police Station-Kagaroul, Agra and the cognizance order dated 01-02-2019, pending in the court of Additional Chief Judicial Magistrate-X, Agra.
(3.) Learned counsel for the applicants submits that both the parties have amicably compromised their dispute. The compromise which has taken place between the parties is also filed before this Court as Annexure No. 4 to the application.;