PARVEJ Vs. STATE OF U P

JUDGEMENT

(1.) THIS is the 3rd Application under Section 482 Cr.P.C. moved by the applicants. The basis of the present Application under Section 482 Cr.P.C. is the compounding application no. 1434 of 2014.

(2.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the entire proceedings of Criminal Case No. 435 of 2010, under Sections 420, 406 and 34 of IPC, pending before the Court of 1st ACJ (J.D.)/Judicial Magistrate, Roorkee, District Haridwar.

(3.) A charge -sheet is submitted against the applicants for the offences punishable under Sections 420, 406 and 34 of IPC. A compounding application being CRMA 1434 of 2014 has been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. The compounding application is supported by joint affidavits of applicant no. 1 Parvej and respondent no. 2 Brij Kishor Goyal. Respondent no. 2 is present in person, duly identified by his counsel Mr. Mohd. Allauddin, Advocate. Respondent no 2 says that he is not interested in prosecuting the applicants and seeks permission of this Court to compound the offences alleged against them. He further says that the disputes between the parties have been settled with the intervention of some elderly persons of the society. Applicants are also present in person, duly identified by their counsel Mr. Manish Arora, Advocate.