SAHADAT HUSSAIN S/O SRI SIPHAIYA, Vs. STATE OF UTTARAKHAND THROUGH DISTRICT MAGISTRATE AND AHSAN ALI S/O KALUA HAJI

JUDGEMENT

(1.) HEARD learned Counsel for the parties, and the injured.

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as Cr.P.C.), the petitioners have sought quashing of the proceedings of Criminal Case No. 415 of 2009, State v. Sahadat Hussain and Ors. relating to offences punishable under Section 326, 323, 324, 504 of I.P.C., pending in the court of Addl. Chief Judicial Magistrate, Kashipur.

(3.) IN the above circumstances, in view of the compromise filed by the parties before this Court, which is verified not only by the complainant but also by the injured (present in person in the Court), this Court is of the view that this petition deserves to be allowed.