SUSHIL KUMAR 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 has2 sought quashing of the proceedings of Criminal Case No. 3280 of 2009, State vs. Sushil Kumar relating to offences punishable under section 420, 406 and 506 I.P.C., pending in the court of Judicial Magistrate, Roorkee.

(3.) Learned counsel for the petitioner, and learned counsel for the complainant stated before this court that they have entered into compromise. Petitioner Sushil Kumar and respondent Pankaj Kumar are present in court identified by their counsel. They verified the fact that the dispute between them related to payment of money, and the same has now been amicably settled. The compromise Application No. 1227 of 2011 is moved supported by affidavit filed by Sushil Kumar and another affidavit filed by Pankaj Kumar (respondent no.2).