SUBHASH CHANDRA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the entire proceedings of Criminal Case No. 1222 of 2009, under Sections 323, 342, 454, 447, 147, 506, 427 of IPC and Section 3 (1) (X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending the Court of Chief Judicial Magistrate, Nainital.

(2.) A compounding application is filed by the parties to indicate that they have buried their differences and settled their disputes amicably. The victim has sought permission to compound the offences punishable under Sections 323, 342, 454, 447, 147, 506, 427 of IPC and Section 3 (1) (X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, alleged against the applicants. The compounding application no. 1032 of 2014 is supported by an affidavit of Devendra Tamta (victim).

(3.) DEVENDRA Tamta (victim), in his affidavit, has stated that the first information report was lodged against the applicants due to some misunderstanding. In para 4 of his affidavit, he has stated that now no grievance is left between the parties. According to him, he does not want to press the criminal proceedings against the petitioners. He has made a prayer to permit him to compound the offences alleged against the accused -applicants.