Uttarakhand High Court
C482/531/2021 on 18 March, 2021
Author: N.S. Dhanik
Bench: N.S. Dhanik
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C482 No. 531 of 2021
Hon'ble N.S. Dhanik, J.
Mr. Abhishek Verma, learned counsel for the applicants.
Mr. Pratiroop Pandey, learned A.G.A. for the State.
Mr. Mehboob Rahi, learned counsel for respondent no. 2.
Heard learned counsel for the parties.
This criminal misc. application has been filed by the applicants to quash the charge-sheet dated 04.07.2020; summoning order dated 26.08.2020 and the entire proceedings in Criminal Case No. 124 of 2020, "State v. Dinesh Chandra & another"
under Sections 323, 325, 504 & 506 of IPC, pending before the learned Judicial Magistrate-1st Class, Lansedown, Pauri Garhwal qua the applicants.
In the joint compounding application, duly supported by the affidavits of accused applicants and the respondent no. 2, it has been stated that parties have amicably settled their dispute and the respondent no. 2 do not want to prosecute the accused applicants. Accused applicant no. 1 (Dinesh Chndra), applicant no. 2 (Akshay Chand) and respondent no. 2/ complainant (Ravindra Kumar) are present in the Court and they are duly identified by their respective Counsel and they admitted that they are entered into compromise.
In view of the above and considering the principle of law laid down by Hon'ble Apex Court in Nikhil Merchant v. C.B.I. & Ors, (2008) 9 SCC 677; B.S. Joshi v. State of Haryana & Anr reported in (2003) 4 SCC 675, and in Gian Singh v. State of Punjab & Another, (2012) 10 SCC 303, the compounding application is allowed. Compromise arrived at between the parties is accepted. Consequently, the entire proceedings in Criminal Case No. 124 of 2020, "State v. Dinesh Chandra & another" under Sections 323, 325, 504 & 506 of IPC, pending before the learned Judicial Magistrate-1st Class, Lansedown, Pauri Garhwal qua the applicants are hereby quashed.
The C-482 application is, accordingly, disposed of.
(N.S. Dhanik, J.) 18.03.2021 AK