VINOD KUMAR TONK S/O. SHRI RAMESH CHANDRA Vs. SMT. PRITI SINGHWAL W/O SHRI VINOD KUMAR TONK D/O SHRI RAKESH KUMAR SINGHWAL

JUDGEMENT

(1.) HEARD

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 851 of 2008, Smt. Priti Singhwal v. Shri Vinod Kumar Tonk and others relating to offence punishable under Section 406 I.P.C, Police Station Patel Nagar, pending in the court of Additional Chief Judicial Magistrate, IInd, Dehradun.

(3.) THE Respondent Smt Priti Singhwal is present in court identified by her counsel. She verified the fact that she has entered into compromise and she does not want to prosecute the Petitioner.