SASHI KANT SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was filed against the applicants for the offences punishable under Sections 420, 468, 471 of IPC. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed on behalf of the applicants.

(2.) COMPOUNDING Application, being CLMA no. 819 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Separate affidavits have been filed by the victim as also by the applicants in support of their averments made in the compounding application.

(3.) VICTIM Ramesh Singh (respondent no. 2 herein), the person cheated, is present in person before the Court, duly identified by his counsel Mr. Amit Kapri, who stated that he is no more interested in prosecuting the applicants and he may be permitted to compound the offences alleged against the applicants. Victim also stated that he has no objection if the proceedings pending against the applicants in the court below are set aside and quashed. All the applicants are also present in person before the Court, duly identified by their counsel Mrs. Prabha Naithani, who also affirmed what is stated by the victim in the Court today.