VIJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed for quashing the charge-sheet dated 24.04.2016 as well as the entire proceedings of Criminal Case No. 3704 of 2017, State vs. Vishal and others, under Sections 406, 420, 467, 468, 471 IPC, pending in the Court of 3rd Judicial Magistrate, Dehradun, on the basis of amicable settlement.

(2.) A compounding application has been filed by the parties, which is supported by the affidavits of the petitioner Vijay Singh and respondent Munendra Prasad Belwal. The petitioner is present in person before this Court, duly identified by his counsel Mr. Navjot Singh and respondent no.2/complaint Munendra Prasad Bailwal is also present in person before this Court, duly identified by his counsel Mr. Rashid Husain. Petitioners and respondent no.2 state before the Court that they have amicably settled the dispute.

(3.) Heard learned counsel for the parties and perused the record.