AMITABH SHAHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 of Cr.P.C., the applicant seeks to quash the impugned charge -sheet dated 28.08.2013 and summoning order dated 27.03.2014, as also the entire proceedings of Criminal Case no. 1155 of 2014, under Sections 323, 504, 506 of IPC and Section 3(1)(vi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, relating to police station, Vikasnagar, pending in the court of Judicial Magistrate, Ist Class, Vikasnagar, District Dehradun.

(2.) A compounding application, being CRMA no. 1785 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of Amitabh Shahi (applicant herein) and victim Anand Singh (respondent no. 2 herein).

(3.) VICTIM -respondent no. 2 is present in person before the Court, duly identified by his counsel Mr. Hari Mohan Bhatia, who states that he is no more interested in prosecuting the applicant, in as much as the dispute between the parties has been resolved with the intervention of few elderly persons of the society. Applicant is also present in person before the Court, duly identified by his counsel Mr. V.P. Bahuguna, who also affirms what was stated by the victim in the open Court.