MALKEET SINGH AND FOUR OTHERS Vs. SUNITA

JUDGEMENT

(1.) The applicants, by means of present application under Section 482 Cr.P.C., seek to quash the summoning order dated 01.07.2011 passed by learned Civil Judge (J.D.)/Judicial Magistrate, Haldwani, District Nainital, in Criminal Complaint Case No. 137 of 2011, captioned as Smt. Sunita vs. Malkeet Singh and others, for the offences punishable under Sections 420, 465, 466, 467, 468, 471 and 506 of IPC.

(2.) On the basis of criminal complaint case, accused Malkeet Singh, Bhagwan Singh, Sukhram Chandra, Jagjeet Singh and Amarjeet Kaur were summoned to face the trial for the offences punishable under Sections 420, 465, 466, 467, 468, 471 and 506 of IPC, by the learned Civil Judge (J.D.)/Judicial Magistrate, Haldwani. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed on behalf of the applicants.

(3.) A compounding application has been filed in the Court today to indicate that the parties have settled their disputes outside the Court. Complainant (respondent herein) is present in person duly identified by her counsel Mr. Bhuvnesh Joshi. Accused-applicants No.1, 2 & 5 are also present in person in the Court duly identified by their counsel Mr. Balvinder Singh Thind. Complainant-respondent Sunita has filed an affidavit that since the parties have entered into compromise, therefore, she may be permitted to compound the offences complained of against the applicants. She says that she does not want to prosecute the applicants and has, therefore, prayed that the criminal case against the applicants be closed. An affidavit in support thereof is also filed by the applicant no. 1 Malkeet Singh along with joint compromise.