VIRENDER KUMAR Vs. GULSHAN KUMAR

JUDGEMENT

(1.) PRESENT application under Section 482 of Cr.P.C. is moved on behalf of the applicants to quash the orders dated 10.10.2014 and 12.11.2014, as also the proceedings of criminal complaint case no. 4323 of 2014, Gulshan Kumar vs Virender and others, under Section 500 of IPC, pending in the court of Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) A compounding application, being CRMA no. 1969 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 the applicants as well as of complainant / person defamed.

(3.) COMPLAINANT / person defamed Gulshan Kumar is present in person before the Court, duly identified by his counsel Mr. R.K. Lall, who stated that he is no more interested in prosecuting the applicants. 2 Applicants Virender Kumar and Mohit Kumar are also present in person before the Court, duly identified by their counsel Mr. H.S. Dhillon, who also affirmed what was stated by the complainant -person defamed in the open Court. Learned counsel for the complainant made a statement in the Court that complainant is not interested in prosecuting the applicants and, therefore, the proceedings against them be quashed.