SAHJAHAN Vs. STATE OF UTTARAHAND

JUDGEMENT

(1.) The applicants, by means of present petition moved under Section 482 Cr.P.C., seek to quash the charge-sheet dated 05.01.2008, summoning order dated 02.12.2008 and the entire proceedings of Criminal Case No. 1872 of 2008, under Sections 406, 420, 467, 468, 471 and 120-B IPC, pending before Judicial Magistrate, Roorkee, District Haridwar.

(2.) An FIR was lodged by respondent no. 2 against six named accused including the applicants for the offences punishable under Sections 406, 420, 467, 468, 471 and 120-B IPC. After the investigation, a charge-sheet was submitted against all the named accused. Cognizance was taken on the said charge-sheet and the accused persons including the applicants were summoned to face the trial for the said charges. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) CRMA No. 2079 of 2013 is filed on behalf of the applicants to show that the parties have buried their differences and have settled their disputes amicably. A certified copy of the affidavit of the respondent no. 2 is brought on record along with the affidavit of the applicant. According to the affidavit of the respondent no. 2, accused persons have repaid all the dues to him and no money is outstanding against them. Learned counsel further stated that such a compromise between the parties took place on 14.01.2008 itself. The same was brought to the notice of investigating officer and the investigating officer ought not to have submitted charge-sheet against the accused persons.