SULEMAN S/O SHABBIR AHMAD R/O VILLAGE RAIPUR P.S BHAGWANPUR DISTRICT HARDWAR Vs. STATE OF UTTARKHAND THROUGH SECRETARY HOME, DEHRADUN RADDI S/O CHATRU R/O VILLAGE RAIPUR P.S BHAGWANPUR DISTRICT HARDWAR

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 Sessions Trial No. 216 of 1998, State v. Mustakim and others, relating to offences punishable under section 147, 148 and 307 of I.P.C., and one punishable under section 3 (1) (X) of S.C & S.T. (Prevention of Atrocities) Act, 1989.

(2.) LEARNED counsel for the petitioner and learned counsel for the respondent no.2 stated that the parties have entered into compromise, and the complainant does not want to prosecute the petitioner.