ATIQ AHAMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.57 of 2020, 'State vs. Atiq Ahamad and Others', pending before the court of Judicial Magistrate, Sitarganj, District Udham Singh Nagar in terms of compromise between the parties.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took cognizance and passed the summoning order under Ss. 498A and 506 of IPC against the applicants ' accused persons.

(3.) Heard Mr. M.K. Ray, learned counsel for the applicants, Mr. T.C. Agarwal, learned Deputy Advocate General for the State and Mr. Vinay Singh Chauhan, learned counsel for the respondent no.2/ informant/victim.