SULTAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application has been filed by the applicants to quash the impugned charge-sheet; summoning order as well as the entire proceedings of Criminal Case No. 725 of 2021 (Case Crime No. 501/2020), "State v. Sultan & others", under Sections 308, 323, 324 & 506 IPC, pending in the Court of learned ACJ (SD)/ACJM, Roorkee, District Haridwar.

(2.) Now, parties have filed the joint compounding application stating therein that they have entered into compromise and amicably settled their dispute and now the respondent nos. 2 to 4 do not has any grievance with the applicants. In support of compounding application, (IA No. 1/2021), affidavits have been filed by the applicants and respondent nos. 2 to 4.

(3.) On 05.07.2021, parties were present before this Court through Video Conferencing, duly identified by their respective counsels. They admitted the settlement.