GOPAL TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application/petition under Section 482 of Cr.P.C., seek to set aside the cognizance order dated 07.11.2009, as also the proceedings of criminal case no. 3436 of 2009 (new no. 1920 of 2010), State vs Champa and others, under Sections 420, 465, 468, 469, 120B of IPC, relating to police station, Kotwali, Manglaur, District Haridwar, pending in the court of Judicial Magistrate, Roorkee, District Haridwar.

(2.) A charge -sheet was submitted against ten accused persons, including the applicants, for the offences punishable under Sections 420, 465, 468, 469, 120B of IPC. Cognizance was taken on such charge -sheet, and accused -applicants were summoned to face the trial for the offences complained of against them.

(3.) A Compounding Application, being CRMA No. 476 of 2014, is moved on behalf of the parties to indicate that they have buried their differences and have settled their dispute amicably. Compounding application is signed by the parties. Photographs of the accused -applicants as well as that of respondent nos. 2 and 3 are also affixed on said compounding application, and the same are duly identified by their respective counsel. Respondent no. 2 as also applicant no. 4 have also filed their affidavits to affirm the fact that the parties have really entered into compromise. Respondent no. 3 is the signatory to the compounding application.