AKHTAR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Section 482 CrPC, along with compounding application, is preferred to quash the chargesheet dated 25.4.2018, summoning order dated 19.6.2018 as well as the entire proceedings of Criminal Case No. 5421 of 2018, State v. Akhtar Ali and Others, under Sections 147, 148, 307, 323, 324 452, 504 and 506 IPC, pending in the Court of Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Consequent upon the FIR lodged by the respondent no. 2 against accused applicants, investigation was made and chargesheet was submitted and thereafter the accused applicants have been summoned to face trial for the aforementioned offences.

(3.) In the compounding application, duly supported by the affidavits of applicant no. 1 and the complainant/respondent no. 2 as well as the victims, it has been stated that parties have amicably settled their dispute and the complainant and the victim do not want to prosecute the accused applicants. Accused persons, the complainant and the victims, duly identified by their respective Counsel, appeared in person before this Court on 6.12.2019/18.12.2019. They admitted the contents of the compounding application and stated that they have entered into compromise and amicably settled the dispute.