RAMESHWARI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, by means of present application/petition under Section 482 of Cr.P.C., seeks to quash the charge-sheet No. 28 of 2009 and the cognizance order dated 28.03.2009 as well as the entire proceedings of criminal case No. 1310 of 2009, State vs. Awal Singh and others, pending in the court of Addl. Chief Judicial Magistrate II, Dehradun.

(2.) An FIR was lodged by informant/respondent No. 2 against the accused applicant on 10.10.2008, in police station Patel Nagar, District Dehradun for the offences punishable under Sections 420 and 406 of IPC. After the investigation, a charge-sheet was submitted against the accused-applicant in respect of selfsame offences.

(3.) A Compounding Application, being CRMA No. 1515 of 2013, is moved on behalf of informant/respondent No. 2 to indicate that she has entered into compromise with the accused-applicant. A joint compromise is filed by the parties in the Court. Informant/respondent No. 2 Smt. Beena Rawat is present in person before the Court, duly identified by her counsel. Informant/respondent No. 2 stated that she is not keen to prosecute the accused-applicant as the parties have entered into a compromise and have settled their dispute amicably.