VIMLA DEVI Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By way of present application / petition, moved under Section 482 of Cr.P.C., the applicant seeks to quash the chargesheet filed against her in criminal case no. 387 of 2007, State vs. Smt. Vimla Devi, pertaining to case crime no. 35 of 2007 under Section 420 of IPC, police station Kankhal, District Haridwar, pending in the court of Judicial Magistrate, Haridwar.

(2.) On an FIR lodged by respondent no. 2 Smt. Surjeet Kaur against the applicant on 08.02.2007 in police station Kankhal under Section 420 of IPC, investigation of the case started. After investigation, a chargesheet under Section 420 of IPC was submitted by the IO against the accused-applicant, which was registered as case crime no. 35 of 2007, cognizance was taken on the said chargesheet and the accused was summoned to face the trial for the said offences. Aggrieved against the same, the accusedapplicant moved this application under Section 482 of Cr.P.C.

(3.) A compounding application is moved on behalf of learned counsel for the parties, which is taken on record.