INDRESH BHATIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . 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. 776 of 2010 (old No. 196 of 2002) Indresh Bhatia vs. Ravindra Arora and others, relating to offences punishable under section 406 and 420 I.P.C., pending in the court of Additional Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal.

(2.) LEARNED counsel for the petitioner submitted that the petitioner (complainant) has entered into compromise with the respondent no.2 Ravindra Arora (accused), and he does not want to prosecute anyone of the accused.

(3.) AN Application No. 188 of 2012 has been filed supported by affidavit of Indresh Bhatia.