PRAVEEN BANSAL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the charge-sheet dated 18.02.2013, summoning order dated 17.05.2013 as well as the entire proceedings of Criminal Case No. 1273 of 2012, captioned as State vs. Praveen Bansal, under Section 420 IPC, pending before the Court of learned Judicial Magistrate, Vikas Nagar, District Dehradun.

(2.) Although none is present for the respondent no. 2, but it is the statement of learned counsel for the applicant that the parties have buried their differences and settled their disputes amicably. Respondent no. 2 is a practicing lawyer at Dehradun. A settlement deed dated 14.07.2014 is enclosed with this application under Section 482 Cr.P.C. (as annexure no. 4 ) to show that Mr. R.S.Negi, Mr. Anil Kumar Gupta and Mr. J.K.Jain, Advocates, all the three have received Rs. 50,000/- each from the applicant.

(3.) It was also agreed to between them that application under Section 482 Cr.P.C. for quashing the first information report, shall not be objected by the respondent no. 2 and others. The applicant, respondent no. 2 & two other lawyers are the signatories of the settlement deed dated 14.07.2014. A charge-sheet was submitted against the applicant for the offense punishable under Section 420 of IPC. The said offence is compoundable offence with the permission of the Court under the Scheme of Section 320 Cr.P.C.