ASHOK SHRIKANT GAIROLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . By means of this petition moved under section 482 of Cr.P.C., the petitioner has sought quashing of the proceedings of Criminal Case No. 5043 of 2010 State vs. Shrikant Ashok Gairola, relating to offences punishable under section 420, 406, 504 and 506 of I.P.C., Police Station Nehru Colony, pending in the court of Judicial Magistrate, Ist Dehradun.

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