BABU RAM SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.C. Kandpal, Senior Advocate with Mr. Yogesh Sah, Advocate for the applicants, Mr. M.A. Khan, Brief Holder for the State and Mr. T.S. Phartiyal, Advocate for respondent no.2.

(2.) By means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the applicants have sought quashing of charge sheet dated 2.4.2010 and the criminal proceedings of criminal case no.207/2010, State v. Sunil Sharma and others, relating to offences punishable under Section 406, 420 and 506 of The Indian Penal Code, 1860 (for short, IPC).

(3.) A compromise application no.1078 of 2010 has been filed by the learned counsel for respondent no.2 and a compromise application no.1180 of 2010 has been filed by learned counsel for the applicants. Along with compromise application no.1180 of 2010 a joint affidavit of both the parties has been annexed in which it has been stated that a compromise has taken place between both the parties. Respondent no.2 has received the whole amount due against the applicants and now there is no dispute pending between the applicants and respondent no.2 and both the parties are not interested to contest the case as nothing has remained in the case. Further, the compromise was also reduced in writing between the parties and both the parties i.e. the applicants and the complainant have signed therein voluntarily. Now, learned counsel appearing for both the parties jointly submitted that the instant petition may be disposed of in terms of the compromise arrived at in between the parties and the charge sheet dated 2.4.2010 and the proceedings pending before the court below may be quashed.