RADHEY SHAYAM YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of Application under Section 482 Cr. P.C., seek to quash the proceedings of Sessions Trial no. 108 of 2013, under Sections 307, 504, 506 read with Section 34 IPC, pending in the court of Sessions Judge, District Udham Singh Nagar.

(2.) A Compounding Application (CRMA No. 910 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. Informant (Maya Singh -respondent no. 2) and injured -Vineet Singh are present in person, duly identified by their counsel Mr. D.C.S. Rawat. All the applicants are also present in person before this Court, duly identified by their counsel Mr. Vipul Sharma. Affidavits have been filed by applicant no. 1 -Radhey Shyam and injured -Vineet Singh that the parties have settled their disputes amicably. Informant and injured persons stated before this Court that they do not wish to prosecute the applicants, in as much as, a compromise has taken place between them. They prayed that they may be permitted to compound the offences against the applicants and the application under Section 482 Cr. P.C. be allowed.

(3.) SINCE the informant and the injured have buried all their differences against the applicants, therefore, they should be permitted to compound such offences against the applicants in the interest of justice.