GAURAV JAIN, S/O. RAKESH JAIN R/O. 205 SHRAWANTI WOODS NOVO NAGER, VANARGHATA ROAD BANGLORE Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, DEHRADUN,

JUDGEMENT

(1.) HEARD . By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the proceedings of criminal complaint case no. 5019 of 2010, R.D. Gupta and others vs. Gaurav Jain, relating to offence punishable under section 500 IPC, pending in the court of Special Judicial Magistrate, CBI, Dehradun.

(2.) LEARNED counsel for the petitioner and learned counsel for the complainant submitted that parties to litigation have already amicably settled their dispute outside the court, and the respondent no. 2 to 4 do not want to prosecute the petitioner Gaurav Jain.