Vivek Agarwal, V.J.:— Heard.
2. Matter has been compromised and there are no chances of conviction and the witnesses may turn hostile. Therefore, the same is accepted.
3. Accordingly, the prosecution proceedings in Crime No. 269/2017 under Section 323, 294, 308, 34 IPC are quashed.
4. With the aforesaid, this petition is disposed of.
5. Since this petition is disposed of, IA No. 3939/18 for grant of interim stay and IA No. 3938/18 for early hearing of stay application during vacation are dismissed as infructuous.
6. Certified copy as per rules.