VISHAL UNIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present Application under Section 482 Cr.P.C., seek to quash the chargesheet dated 24.08.2011 and the summoning order dated 08.09.2011 passed by the Chief Judicial Magistrate, Dehradun in Criminal Case No. 461 of 2012, under Sections 406 & 120 -B IPC. The applicants also seek to quash the proceedings of the aforementioned criminal case pending before the said court.

(2.) AGGRIEVED against the chargesheet and summoning order, present application under Section 482 Cr.P.C. was preferred by the accused -applicants.

(3.) IT is the statement of learned counsel for the applicants that the parties have settled their dispute amicably, as is evident from the documents brought on record. Earlier, the same statement was given by learned counsel for the applicants on 16.06.2014. Upon this, respondent no. 2 was sent notice. According to the endorsement made by the Registry, respondent no. 2 has been served personally (vide office report dated 05.07.2014). None has appeared for respondent no. 2 in the Court today.