ASLAM & OTHERS 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 28.04.20014, summoning order dated 12.06.2014 as well as the entire proceedings of Criminal Case No. 918 of 2019 (Old Case No. 1826/2014), State v. Aslam & Others, under Sections 324, 325, 504 and 506 IPC, pending in the Court of Judicial Magistrate 2nd, Haridwar, District Haridwar.

(2.) In the present case, FIR lodged by respondent no. 2 culminated into submission of chargesheet, whereupon the cognizance order was issued asking the accused applicants to face trial for the aforementioned offences.

(3.) In the compounding application, duly supported by the affidavits of the accused applicants and respondent nos. 2 to 5, it has been stated that parties have amicably settled their dispute and the respondent nos. 2 to 5 do not want to prosecute the accused applicants. Accused applicants and the respondent nos. 2 to 5 duly identified by their respective Counsel, appeared in person today. They admitted the contents of the compounding application and stated that they have entered into compromise and amicably settled the dispute.