1. Heard learned counsel for the applicant, learned counsel for respondent no.2 and learned A.G.A. for respondent State.

2. The present application has been filed by the applicant for quashing of the charge-sheet No.131 of 2015 arising out of Case Crime No.129 of 2015, Case no.15633 of 2017 under Sections 420, 182 I.P.C., Police Station Gomti Nagar, District Lucknow and the cognizance order dated 15.04.2017 passed by learned court of Chief Judicial Magistrate, Lucknow.

3. Learned counsel for the applicant submits that dispute between the parties have been amicably settled outside the court by way of compromise. The original copy of the compromise deed dated 22.03.2024 is on record as Annexure No.S.A.-1 to the supplementary affidavit filed on 02.04.2024.

4. Learned counsel appearing for respondent no.2 does not dispute the above facts rather he concedes the same.

5. It is jointly prayed by the parties' counsel that on the basis of compromise the proceedings impugned are liable to be quashed.

6. Learned A.G.A. has no objection, however, he submits that it will be appropriate that compromise is verified first by the competent court and only then any further orders may be passed.

7. On due consideration of the arguments advanced by the parties' counsel and perusal of the record and considering the law laid down by Hon'ble Supreme Court of India in the case of Gian Singh vs. State of Punjab, 2012 AIR SCW 5333, the petition is disposed of directing the parties to appear before the learned trial court on 05.06.2024 for verification of the compromise dated 22.03.2024. Learned trial court shall verify the contents of the compromise in the presence of parties within a period of two weeks' thereafter and provide a copy of verification report to the parties.

8. The proceedings impugned (supra) shall be kept in abeyance for the period of two months from today.

9. It will be open for the applicants to approach this Court again for quashing of the proceedings by filing a fresh petition along with verification report given by the learned trial court and also the compromise entered between the parties.