DILSHER AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants, by means of present petition moved under Section 482 Cr. P.C., seek to quash the entire proceedings of Sessions Trial No. 377 of 2013, captioned as State vs. Dilsher, under Sections 366, 368, 376, 120-B and 506 of IPC, pending in the Court of Sessions Judge, Udham Singh Nagar.

(2.) A charge-sheet for the offences punishable under Sections 366, 368, 376, 120-B, and 506 of IPC was submitted against the accused (applicant no. 1 herein). They are undergoing trial in ST No. 377 of 2013 in the Court of Sessions Judge, Udham Singh Nagar. Present application under petition 482 Cr.P.C. has been moved on behalf of the accused-applicant no. 1 and another (prosecutrix) for quashing the proceedings of Sessions Trial No. 377 of 2013.

(3.) The accused and the prosecutrix moved an application for compounding. In other words, the prosecutrix sought permission to compound the offences alleged against the accused (applicant no. 1 herein). Both Rahul Jaha alias Munni and the accused Dilsher have filed their affidavits.