AJAY MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C-482 Application, which has been preferred by the applicant is emanating from a Criminal Case No. 5282 of 2017, which has been registered, as a consequence of the submission of the Charge Sheet, after completion of investigation, in relation to an FIR, being FIR No. 60 of 2018 dtd. 20/3/2017, which has been registered against the present applicant, for their involvement in commission of the offences under Ss. 343, 370 and 120B of the I.P.C., which was registered at Police Station, Raipur, Sadar, district Dehradun.

(2.) The applicant to the present C-482 Application had prayed for that the Charge Sheet, being Charge Sheet No. 93A of 2017 dtd. 31/10/2017, which has been submitted against the present applicant for his alleged involvement in the commission of offences under Ss. 343, 370 and 120B of the IPC, as well as, he has prayed for further quashing of the summoning order, as well as the entire proceedings of Criminal Case No. 5282 of 2017, State Vs. Ajay Malik.

(3.) During its pendency, the parties to the present C-482 Application have filed their Compounding Application (IA/532/2022), whereby, under a joint affidavit which had been submitted by the counsels, with the signatures of the respective parties to the proceedings, they have sought a composition of offence, as against which, the present applicant, was being tried by the Court of Chief Judicial Magistrate, district Dehradun.