LALIT DEWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was appointed as Constable in P.A.C. and subsequently, he was promoted as Platoon Commander in 2008. In the year 2015, petitioner was serving in City Petrol Unit. An F.I.R. under Sec. 342, 394, 120-B and 411 I.P.C. was lodged against petitioner and several other persons serving in C.P.U., on 19/9/2015 in Police Station Kathgodam. Based on the F.I.R., petitioner was arrested and he was enlarged on bail on 2/2/2016. A charge-sheet was filed against the petitioner and learned Additional Chief Judicial Magistrate took cognizance thereupon.

(3.) However, on a Criminal Misc. Application under Sec. 482 Cr.P.C. filed by petitioner and other accused person, the proceedings of Criminal Case No. 4477 of 2015, initiated pursuant to the said F.I.R., were quashed based on compromise arrived at between the complainant and the accused persons.