Rongon Mukhopadhyay, J. - (1.) Heard Mr. Sumit Prakash, learned counsel appearing for the petitioners and Mr. Lalit Yadav, learned counsel appearing for the opposite party No. 2.
(2.) In this application the petitioners have prayed for quashing of the entire criminal proceedings in connection withs Sukhdeo Nagar P.S. Case No. 36 of 2017 which has been registered for the offences punishable under Sections 341, 323, 504, 506/34 of the Indian Penal Code and Sections 2/3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
(3.) The only point which has been raised by the learned counsel for the petitioners is that the matter has been settled between the parties at the behest of the well wishers and in view of such settlement which is recorded in I.A. No. 5203 of 2017 the entire criminal Proceedings as against the petitioners deserves to be quashed and set aside.;