SURESH AHUJA S/O SHRI H.R. AHUJA Vs. STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY OF HOME AND ASHOK KHURANA S/O SHRI BARKAT RAM

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short 2 Code of Criminal Procedure) the Petitioner has sought quashing of the proceedings of criminal case No. 660 of 2007 (old No. 1975 of 2006) State v. Suresh Ahuja and Ors., relating to offences punishable under Section 420, 406, 506 IPC, Police Station Haldwani, District Nainital, pending in the court of Chief Judicial Magistrate, Nainital.

(3.) THE complainant (Respondent No. 2) identified by his counsel is present in court. He verified the compromise, and stated that the impugned criminal proceedings against the Petitioner may be quashed.