KAMALJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet dtd. 15/11/2017, cognizance and summoning order dtd. 3/1/2018, passed by the learned Judicial Magistrate/ Civil Judge (Junior Division), Rudrapur, District Udham Singh Nagar along with the entire proceedings of the Criminal Case No.27 of 2018, "State vs. Kamaljeet and Others", under Ss. 147, 504 and 506 of IPC, pending before the court of the learned First Additional Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar in terms of compromise between the parties.

(2.) Heard Mr. M.K. Ray, the learned counsel appearing for the applicants, Mr. P.S. Uniyal, the learned Brief Holder appearing for the State and Mr. Himanshu Rathore, the learned counsel appearing for the informant/victim/the respondent no.2.

(3.) The applicants and the respondent no.2 are present through video conferencing. They are identified by their respective counsel.