ARCHANA AND THREE OTHERS Vs. SANJAY MAISH

JUDGEMENT

(1.) The applicants, by means of present petition moved under Section 482 Cr.P.C., seek to quash the summoning order dated 05.05.2009 passed by Civil Judge (J.D.)/Judicial Magistrate, Bageshwar in Complaint Case No. 70 of 2009, Sanjay Masih vs. Smt Archana and others, under Sections 323, 452, 427, 504 and 506 of IPC, pending before the said Court.

(2.) A complaint was filed by the complainant (respondent herein) against four named accused (applicants herein) in the Court of Judicial Magistrate, Bageshwar. After recording of statements under Section 200 and 202 Cr.P.C., accused persons were summoned to face the trial for the offences under Sections 323, 452, 427, 504 and 506 of IPC. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) Learned counsel for the parties stated that the parties have settled their disputes amicably. They prayed that the petition under Section 482 Cr.P.C. be decided in terms of said compromise.