KARAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants, by means of present application under Section 482 Cr.P.C., seek to quash the charge-sheet as well as the cognizance order dated 16.10.2012, passed by Judicial Magistrate, Khatima, District Udham Singh Nagar, in Criminal Case No. 762 of 2012 (annexure-1).

(2.) A charge-sheet for the offences punishable under Sections 147, 148, 149, 452, 436, 323, 307 and 427 of IPC was submitted against the applicants. Cognizance was taken on the charge-sheet. Accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the applicants.

(3.) A compounding application has been filed by the parties to indicate that they have settled their disputes amicably. Victims prayed for compounding of the offences complained of against the accused-applicants. Affidavits are filed in support of such statements. Injured/victims Khushal Singh and Kishan Singh are present in person before this Court, who are duly identified by their counsel Mr. Nandan Arya, Advocate. They stated that they are not interested in prosecuting the accused persons and hence, permission may be granted to them to compound the offences alleged against the applicants. They also stated in the Court that they have no objection, if the proceedings of the criminal case pending against the applicants, are set aside. All the accused persons are also present in the Court in person, duly identified by their counsel, Mr. Aditya Kumar Arya, Advocate.