JASVEER SINGH Vs. STATE OF UTTARAKHAND AND ORS

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 Case No. 3036 of 2010, State vs. Jasveer Singh @ Jassi, relating to offence punishable under section 420 I.P.C, Police Station Bazpur, District Udham Singh Nagar, pending in the court of Judicial Magistrate, Kashipur.

(3.) Learned counsel for the petitioner, and learned counsel for the complainant (respondent no.2) submitted that both the parties have entered into compromise, and the complainant does not want to prosecute the petitioner.