RAHUL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State of Uttarakhand/respondent No.1 and Mr. Mehboob Rahi, learned Advocate for respondent No.2.

(2.) This Criminal Misc. Application has been filed under Section 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge-sheet dated 22.08.2019, summoning order dated 27.08.2019 and entire proceedings of Criminal Case No.70 of 2020 (Case Crime No.361 of 2019), State Vs. Rahul Singh and another, under Sections 420, 467, 468, 471, 140, 171, 504, 506 of the Indian Penal Code, 1860, registered at Police Station Kotwali, Roorkee, District Haridwar, pending before the Judicial Magistrate/Civil Judge (Jr. Div.), Roorkee, District Haridwar.

(3.) The learned counsel for both the parties submit that they have settled their disputes amicably and reached to compromise pursuant to which the applicants-accused persons and respondent No.2, informant and victim, filed the Compounding Application (CRMA) No.701 of 2020.