SUKHVINDER SINGH 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 arising out from FIR No. 631 of 2010, dated 06.11.2010, under Sections 452, 323, 504 and 506 of IPC.

(2.) A first information report was lodged against the accused persons for the offences punishable under Sections 452, 323, 504 and 506 of IPC. It is stated that the Final Report was submitted against the accused persons after the investigation. The informant filed a Protest Petition, which was allowed and the matter was directed to be further investigated.

(3.) IN the meantime, the parties buried their differences and they have settled their disputes amicably. A compounding application is moved by the parties to this effect. Affidavits have been filed by Bhupender Singh (complainant) and Sukhvinder Singh (one of the accused persons). Jigar Jeet Singh (respondent no. 3) as well as the informant (respondent no.2) are present in person before this Court. The victim says that he is not interested in prosecuting the applicants now, in as much as, their differences are now settled with the intervention of a few gentlemen of the community. He seeks permission to compound the offences alleged against the applicants. He further stated that he has no objection if the proceedings pending before the Court below against the applicants are set aside and quashed.