ANKIT DEVRARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Criminal Case No.452 of 2021, "State vs. Ankit Devrari", pending in the Court of learned Additional Chief Judicial Magistrate, Rishikesh, District Dehradun.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. They are also present before the Court today through V.C. being duly identified by their respective counsel. The informant fairly submitted that a compromise has taken place between the parties; the FIR was lodged under some misconception of facts; and she does not want to pursue the matter against the applicant.

(3.) Learned counsel for the State opposed the compounding application.