TAJENDRA GILL S/O LATE HARDEV SINGH R/O SIMLI, LAKSAR P.S. LAKSAR, DISTRICT HARDWAR AND OTHERS Vs. STATE OF UTTARAKHAND THROUGHSECRETARY HOME, DEHRADUN. AND ARUN KUMAR S/O LATE ELAM SINGH R/O SOCIETY ROAD, LAKSAR P.S. LAKSAR, DISTRICT HARDWAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of Criminal Case No. 1268 of 2011, (old case no. 387 of 2010) State vs. Tajendra Gill and others relating to offences punishable under section 147, 148, 149, 323, 307, 504, and 506 I.P.C., Police Station Laksar, District Hardwar, pending in the court of Additional Chief Judicial Magistrate, Laksar.

(3.) IN the above circumstances, the petition under section 482 of Cr.P.C., is dismissed with the observation that if the petitioners namely Tajendra Gill, Parvinder, Sandeep @ Chiku, Gurdeep, Naveen Saini, Amar Partap, Sanjeev Rana, Rajeev Rana, Kala @ Neetu and M. Sashidhan surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay, keeping in mind that there are cross cases of the incident, and both the sides have entered into compromise. Compounding Application No. 1245 of 2011 stands disposed of).