RISHABH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of Application under Section 482 Cr.P.C., seek to quash the proceedings of Criminal Case No. 2166/2014, State vs. Rajat & others, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar, under Section 506 IPC.

(2.) RESPONDENT No. 2 lodged the FIR against the applicants for the offences punishable under Sections 323 & 506 IPC, Police Station Gadarpur, Udham Singh Nagar. After the investigation, a chargesheet was submitted against the applicants for the offence punishable under Section 506 IPC. Accused -applicants were summoned to face the trial by the Magistrate concerned, vide order dated 21.05.2014. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by accused -applicants.

(3.) SINCE the complainant has buried all his differences against the applicants, therefore, he should be permitted to compound such offence against the applicants in the interest of justice.