Rajeev Singh, J. - (1.) Heard learned counsel for the applicant, learned AGA for the State of U.P. and learned counsel for the opposite party nos. 2 and 3 and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 23.05.2015 as well as summoning order dated 04.01.2016 passed by Additional Chief Judicial Magistrate, Unnao in Case No. 89 of 2016 (New No. 1734 of 2017) arising out of Case Crime No. 54 of 2015 under Sections 452, 323, 504, 506, 354 Kha and 427 I.P.C., P.S. Bara Sagwar, District Unnao.
(3.) Learned counsel for the applicants and learned counsel for opposite party nos. 2 and 3 jointly submitted that in pursuance of the earlier order dated 30.07.2019, the matter was sent before the Senior Registrar of this Court for verification of the compromise deed.;