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Judgment
Vivek Chaudhary, J
Heard learned counsel for the applicants and the learned A.G.A. for the State and perused the record.
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.
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.
Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the Court below as such compromise has to be duly verified in presence of the parties concerned before the Court.
Accordingly, this application is disposed of with a direction to the court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court and the compromise will be made part of the record. The court in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the applicants to approach this Court again for quashing of the proceedings.
For a period of one month, no coercive action shall be taken against the applicants in the aforesaid case.