MANOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this application under Section 482 Cr.P.C., applicant has prayed for quashing the impugned charge-sheet; summoning order dated 04.12.2020 and the entire proceedings of Session Trial No. 32 of 2020, under Sections 354, 354B, 504, 506, 509, 323 IPC and Section 3(i)(r) (w) (ii) of the S.C./S.T. Act, registered at P.S. Patti Dabralsyun-05, District Pauri Garhwal, pending before the learned District & Sessions Judge, Pauri Garhwal.

(2.) In the joint compounding application, duly supported by the affidavits of the applicants and the respondent nos. 2 & 3 it has been stated that parties have amicably settled their dispute and the respondent nos. 2 & 3 do not want to prosecute the accused applicant. Accused applicant (Manoj), respondent no. 2/complainant (Km. Ravina) and respondent no. 3/victim (Rakhi) are present in the Court today, duly identified by their respective Counsel. They admitted that they are entered into compromise.

(3.) Learned counsel for the applicant drew the attention of this Court towards the ruling of Gian Singh vs. State of Punjab & another , 2013 1 SCC(Cri) 160, in which Hon'ble Supreme Court observed as below: