SHRI RAJIV AIRON S/O SHRI JITENDRA KUMAR AND SHRI O.P. BHARTIA S/O LATE SHRI SITARAM BHARTIA Vs. STATE OF UTTARAKHAND THROUGH DISTRICT MAGISTRATE;

JUDGEMENT

(1.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioners have sought quashing of the proceedings of criminal case No. 306 of 2010, State v. Mukul Aggarwal and Ors., relating to offences punishable under Section 406, 506 IPC, pending in the court of Chief Judicial Magistrate, Haridwar.

(2.) LEARNED Counsel for the parties State that the complainant has entered into compromise with the Petitioners, and Respondent No. 3. A copy of compromise is annexed as Annex. 12 with other annexures to the affidavit filed with the petition.

(3.) IN view of the principle of law laid down in Nikhil Merchant v. C.B.I. : (2008) 9 SCC 677, considering the nature of the offence, in the above circumstances, the petition under Section 482 Code of Criminal Procedure ., is allowed. Accordingly, the proceedings of criminal case No. 306 of 2010, State v. Mukul Aggarwal and Ors., relating to offences punishable under Section 406, 506 IPC, pending in the court of Chief Judicial Magistrate, Haridwar, are hereby quashed. (Stay application No. 695 of 2011, stands disposed of).