KAMAL SINGH CHAUHAN & OTHERS Vs. ARJUN SINGH

JUDGEMENT

(1.) Applicants, by means of present Application under Section 482 Cr.P.C. seek to quash the summoning order dated 30.08.2007 passed by the Special Judicial Magistrate-II, Dehradun. The applicants also seek to quash the entire proceedings of Complaint Case No.9458/2009 titled as Arjun Singh vs. Kamal Singh Chauhan & others, under Sections 452, 323, 504 & 506 IPC, pending in the court of Judicial Magistrate- 1st, Dehradun.

(2.) Complainant respondent Arjun Singh filed a criminal complaint against the accused-applicants in the court of Chief Judicial Magistrate-II, Dehradun. After recording of statements under Sections 200 & 202 Cr.P.C., the applicants were summoned to face trial for the offences punishable under Sections 452, 323, 504 & 506 IPC, vide order dated 30.08.2007. Aggrieved against the same, the present application under Section 482 Cr.P.C. was preferred.

(3.) Learned counsel for the complainant (respondent herein) makes a statement before this Court that the parties have settled their disputes amicably and the complainant does not wish to prosecute the applicants, in as much as, the dispute between them has been settled amicably outside the Court. Learned counsel for the respondent, therefore, prayed that the application under Section 482 Cr.P.C. be allowed and the proceedings of proceedings of Complaint Case No.9458/2009 titled as Arjun Singh vs. Kamal Singh Chauhan & others pending in the court of Judicial Magistrate-1st, Dehradun be quashed.