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 proceeding of Criminal Case No. 17019 of 2017, arising out of Case Crime No. 63 of 2016, under sections 498-A,308,323,504,506 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station-Thakurganj, District-Lucknow, pending in the court of Special Additional Chief Judicial Magistrate, C.B.I.(AP), Lucknow and impugned summoning order dated 23-05-2017 as well as impugned chargesheet dated 18-12-2016, contained in Annexure Nos. 1 & 2 to the application.
(3.) Learned counsel for the applicants submit 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.;